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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(1)A revision under Section 18 may be preferred by way of an application to the Property Tax Commissioner presented directly by the applicant or his duly authorised agent or sent by registered post.