Section 13A in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
13A. [ Manner of giving notice of transfer by the transferor under clause (iii) of sub-section (3) of Section 10 of the Act. [Inserted by Notification No. 4310-1806-V-SR, dated 21-10-1966.]
(1)The notice required to be given by the transferor under clause (iii) of sub-section (3) of Section 10 shall be in writing addressed to the Assessing Authority and shall be delivered at his office in person or through an agent or by post under certificate of posting within three months after the execution of instrument of transfer or after its registration, if it is registered or after delivery of possession.(2)The notice shall contain the following particulars, namely,-(i)the name and full address of the transferor;(ii)the name and full address of the transferee or transferees;(iii)the description of the land or building sufficient for identification;(iv)the date of-(a)execution of the instrument of transfer;(b)registration of the deed transferring the land or building;(c)delivering of possession;(v)if the building or portion thereof has been let on rent, the monthly or annual rent on which the same has been let.]
