Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 22 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

22. Opportunity of hearing to be afforded to the party concerned.

- The Property Tax Commissioner shall not pass any order adversely affecting any party unless an opportunity of hearing is afforded to the party concerned.