Section 10(3) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(3)[ The changes specified above shall take effect from the dates specified below,-(i)the amendment, correction or addition made under clauses (i), (ii) and (iv)(c) of sub-section (1) shall take effect from the date the assessment list has come into force;(ii)[x x x](iii)changes made under clauses (iv)(a) and (b) of sub-section (I) and under sub-section (2) shall take effect from the respective dates on which the events leading to the changes took place, provided that in the case of change of ownership envisaged by sub-clause (b) of clause (iv) of sub-section (1) the transferor shall continue to be liable for payment of tax until he gives a notice of transfer in the manner and during the period prescribed;(iv)any other amendment ordered by the Property Tax Commissioner to bring the list in accord with the existing circumstances shall take effect from the date on which changes necessitating the amendment take place].
