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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(5) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(5)The appellate authority shall after affording opportunity of being heard to the appellant, pass such order on the appeal as it thinks lit and shall send a copy of the order to the Property Tax Officer and such other authority as may be prescribed.