Section 160 in The M.P. Municipal Corporation Act, 1956
160. Commissioner to supply copies on payment.
- The Commissioner shall furnish to any person who applies for it, a copy of the valuation or assessment list for the time being in force or any extract from any such list on payment of such sum as may be prescribed by [bye-laws] [Substituted by M.P. Act No. 13 of 1961.] by the Corporation, and the Commissioner or a person authorised by him in this behalf shall, if required, certify the copy or extract in such manner as may be prescribed.
