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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(2) in The M.P. Municipal Accounts Rules, 1971

(2)If more than one tax is levied and separately assessed in any Municipal Council on the annual value of buildings and lands (e.g., property tax and water tax etc.) additional columns may be ruled by hand in the assessment list prescribed above in the blank space provided in the last column thereof to show the amount of tax being specified in the heading of the column.