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[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(4)(ii) in The M.P. Municipalities Act, 1961

(ii)for the purposes of the tax for which such assessment list has been prepared, of the amount of the tax leviable on such buildings or lands or both buildings and lands in any official year in which such list is in force.