Section 2 in Rules Regarding Form of Notice under Section 150
2. Rules shall be general.
- These rules shall be general for all Municipalities.Form[See Rule 1]ToThe Chief Municipal Officer,Municipal Council..............I .......................son of.................. resident of............... hereby give notice under Section 150 of the Madhya Pradesh Municipalities Act, 1961, of the transfer of the title/title in land/building or in a part or share of the land/building. The relevant information is as follows :-
