Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(2)A certificate under sub-rule (1) shall be in Form XIX and shall unless cancelled, continue in force for the assessment year for which it is issued but shall be renewable by the Assistant Property Tax Commissioner.