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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(1)(b) in The Central Provinces Court of Wards Act, 1899

(b)rates for a period of three months levied on such property under Section 3, and any special charges against such property under Section 4, of the Government Management of Private Estates Act, 1892;