Section 6(1)(c) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

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State of Madhya Pradesh - Subsection

Section 6(1)(c) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(c)if the owner does not reside in the urban area and his address elsewhere is known to the Assessing Authority, by sending the notice to him by post on the said address under certificate of posting and that shall be regarded as sufficient evidence of the notice; and

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State of Madhya Pradesh - Subsection

Section 6(1)(c) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964