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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(b) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(b)any change having taken place in the ownership of the land or building or because of the same having become, or ceased to be, liable to pay the tax; or