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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3)(iv) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(iv)any other amendment ordered by the Property Tax Commissioner to bring the list in accord with the existing circumstances shall take effect from the date on which changes necessitating the amendment take place].