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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(3) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(3)If at any time the Assistant Property Tax Commissioner is satisfied that he was wrongly issued any certificate or that the institution concerned has ceased to be charitable institution, it, shall be open to him to cancel the certificate and inform the Assessing Authority.