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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3)(i) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(i)the amendment, correction or addition made under clauses (i), (ii) and (iv)(c) of sub-section (1) shall take effect from the date the assessment list has come into force;