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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in The M.P. Municipal Accounts Rules, 1971

(1)Every new demand and every change in the existing demand which may be sanctioned after the completion and authentication of the assessment list shall be entered in the demand and collection register so far as it affects the demand for the year.