Section 19(j) in The M.P. Registration Rules, 1939
(j)[ A document comprising immovable property partly situated in the Municipality or Corporation or Block and partly situated outside it, which does not contain the particulars about the value or consideration separately as required by Section 161 of the Madhya Pradesh Municipalities Act, 1961: Section 133 A of the Madhya Pradesh Municipal Corporation Act, 1956; Section 68 of the Madhya Pradesh Panchayat Act, 1981.] [Substituted by Notification No. 10-1-III-87-90, dated 20-7-1990.]
