Section 6A in The M.P. Municipality (Determination of Annual Letting Value of Building/Lands) Rules, 1997
6A. [ Prevailing of the last year rates in case the resolution is not adopted. [Inserted by Notification No 15-XVIII-3-2000, dated 14-7-2000.]
- If in any year the municipality does not adopt the resolution under the provisions of Rule 6, the owners of buildings/lands shall in a interim way deposit the amount of the tax alongwith the return in accordance with Rule 10 on the basis of the last year's rates and on the declaration of the rates for the current year the revised return alongwith the amount of difference, if any, shall be deposited.]
