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[Cites 0, Cited by 1] [Section 138] [Entire Act]

State of Madhya Pradesh - Subsection

Section 138(3) in The M.P. Municipal Corporation Act, 1956

(3)The variation up to ten percent on either side in the assessment made under sub-section (2) shall be ignored. In cases where the variation is more than ten percent, the owner of land or building, as the case may be, shall be liable to pay penalty equal to five times the difference of self assessment made by him and the assessment made by the Corporation.