Section 172 in The M.P. Municipal Accounts Rules, 1971
172. Register of immovable property.
- A list of immovable properly belonging to the Municipal Council shall be maintained by the Council in a register in Form No. 102. The register shall be in two parts one for lands and other for buildings.In the case of register of lands, the purpose for which the land are acquired shall be noted. Annual income, if any, derived from the land shall be shown in the register. When new works arc complete, they shall be entered in the appropriate register with the cost thereof and the entries shall be initialled by the Municipal Engineer and if there is no Engineer, by the Chief Municipal Officer. At the close of the year a statement shall be prepared under the signature of the Engineer or the Chief Municipal Officer regarding the state of properties and the purpose for which they are being used.In the case of existing properties the original cost or valuation made by the Municipal Engineer or by the Chief Municipal Officer w here there is no Municipal Engineer as well as the cost of any additions made to them from time to time or any decrease in value shall be noted in this register. If the property is rented out or sold a note to this effect shall be made in the remarks column under the dated initials of the Municipal Engineer or the Chief Municipal Officer.The register of roads in Form No. 103 shall be maintained in parts-one for metalled roads, one for unmetalled roads, one for cement roads, one for ashphalt roads and one for pavement (kharanja).
