Section 143(3) in The M.P. Municipal Corporation Act, 1956
(3)The Commissioner shall arrange for a survey for the purposes of assessment of each part of the City at least once in five years save for the omission, with the previous consent of the [Mayor-in-Council] [Substituted by M.P Act No. 20 of 1998.], of any small areas which might be more conveniently re-assessed in a subsequent year.
