Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Madhya Pradesh - Section Section 142 in The M.P. Municipalities Act, 1961 142. Entries in assessment list to be final. - Subject to the provisions of Section 141 and decision in appeal, if any, preferred under Section 139, every entry in the assessment list authenticated under Section 140 shall be final.
