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State of Madhya Pradesh - Section

Section 34 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

34. Form of notice under sub-section (5) of Section 14.

- The notice to be served under sub-section (5) of Section 14 shall be in Form XX.Form I[See sub-rule (1) of Rule 4]Provisional Assessment List of all Lands and Buildings liable to pay the Tax under the Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 (No. 14 of 1964)In respect of.........................................(name of urban area) for the period..................to............
S.No. Name of the division, street and ward in whichthe land or building is situated Description of land or building sufficient foridentification Name and address of the owner Name of occupier (s) and rent paid by each Annual letting value
(1) (2) (3) (4) (5) (6)
          Rs. P.
Amount of tax assessed Result of appeal, if any Result of revision, if any
  Annual letting value Tax Annual letting value Tax
(7) (8) (9) (10) (11)
Rs. P. Rs. P. Rs. P. Rs. P. Rs. P.
If the property is exempted, its particulars Remarks including reference to orders in case ofsubsequent increase or decrease
(12) (13)
   
Entries to be made by hand at the end of the assessment list from year to year.
  Rs. Paise.
(1) Total original assessment Increase or decreaseduring the year 19 ................................
(2) Total assessment for the year 19 Increase ordecrease during the year 19 ................................
(3) Total assessment for the year 19 Increase ordecrease during the year 19 ................................
(4) Total assessment for the year 19 Increase ordecrease during the year 19 ................................
(5) Total assessment for the year 19 Increase ordecrease during the year 19 ................................
Form II[See sub-rule (6) of Rule 4]Notice for making of return of annual rent production of accounts of rentNo................Office of the Assessing Authority.Rating Area....................Dated............19......ToWhereas it is necessary to determine the annual letting value of lands or buildings noted on the reverse of which you are alleged to be the owner, you
are hereby require to| submit a true and correct statement of the rentattend in person or by a representative authorised| of the said property for the financial year................... in the enclosed form............
by you in writing in this behalf, and produce or cause to be produced the to me at my office within thirty days of the service of accounts of the rent of the said property for the financial year..................... this notice.before me at my office on..................at.............
Further take notice that in case you fail to| submit a returnproduce accounts| as stated above, the annual letting value for the purposes of the Madhya Pradesh
Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 will be determined without any further opportunity being given to you.Assessing Authority.Rating Area............Dated at......................This..............day of......19......Description of lands or buildings