Section 3(1)(a) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

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State of Madhya Pradesh - Subsection

Section 3(1)(a) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(a)the power to-

(i)affix or cause to be affixed to any land or building within his jurisdiction any mark or number for purposes of identification;

(ii)examine any document, relevant to the determination of the annual letting value of or the assessment of the amount of tax on any land or building or to the identity of the person liable to pay the tax; and

(iii)get a survey made of all lands appurtenant to buildings and otherwise with a view to ascertaining their liability to the tax, and

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State of Madhya Pradesh - Subsection

Section 3(1)(a) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964