Section 2 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964;(b)"Assessing Authority" means the Property Tax Commissioner and includes any person to whom the Property Tax Commissioner has delegated all or any of his powers and duties under Sections 5. 7, 8, 9, 10, 11, 13, 14, 16 (2) and 19 of the Act;(c)"Form" means a form appended to these rules;(d)"Section" means a section of the Act.
