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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Madhya Pradesh - Subsection

Section 146(1) in The M.P. Municipalities Act, 1961

(1)The Council may, instead of making a new assessment every year, adopt the existing assessment, with such alteration as it thinks fit, as the assessment for each new year, giving to persons affected by such alterations, the same notice of the altered valuation and assessment as would have been required if a new assessment had been prepared.