Section 3(1) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(1)The State Government may, for purpose of this Act, appoint a Property Tax Commissioner and the following categories of officers to assist him, namely :-(a)Additional Property Tax Commissioner,(b)Deputy Property Tax Commissioner,(c)Property Tax Officer,(d)Assistant Properly Tax Commissioner,(e)Such other officers as may be prescribed.
