Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 5 in Rules Regarding Form of Notice under Section 150 5. (a) Whether taxed or not by the Municipal Council. (b)If taxed quote the last receipt No. by which the tax was deposited.(c)Name of the tax-payer.
