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 33 in The M.P. Janpad Panchayats (Accounts) Rules, 1999

33. Rent, Rates and Taxes.

(1)A separate account shall be kepi in the General Ledger for accounting of each type of Rent, Rates and Taxes collected by the Janpad Panchayat.
(2)For rent, rates and taxes collectible on annual basis. Register of demand, collection, remissions and balances shall be kept in Form No. JP-8. Similarly, for rent, rates and taxes leviable on monthly basis, a separate register shall be kept in Form No. JP-9.