Section 126(2) in The M.P. Municipalities Act, 1961
(2)On the basis of the resolution adopted by the Council under sub-section (I), every owner of land or building shall assess the annual letting value of his land or building and deposit the amount of property tax alongwith a return in this behalf, in the prescribed form, on or before the date fixed by the Council, failing which a surcharge at the rate, as may be determined by the Council, shall be charged.
