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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(d) in Rules Regarding Returns of Establishments

(d)Property and Haisiyat Taxes. - Variation in income and reasons therefor-Revision or abolition of the taxes-whether the total amount to be raised from the haisiyat lax has been increased or the rate of property tax.