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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(4)(a) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(a)in the case of an appeal under Section 15, by a certified copy of the extract of the assessment list or the order complained of, as the case may be;