Section 13 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
13. Obligation to supply information for purposes of amendment.
- When land or building liable to tax under the Act, is acquired or building is built, rebuilt or enlarged or is damaged or destroyed the owner shall, within three months from,-(i)the Date of acquisition of such land or building; or(ii)the date of completion of such building, rebuilding or enlargement, or where the building built, re-built or enlarged, is occupied, from the date of such occupation, whichever is earlier; or(iii)from the date of damage or destruction;as the case may be, given notice thereof to the Property Tax Commissioner in such manner and containing such particulars as may be prescribed.
