Section 184 in The M.P. Municipal Corporation Act, 1956
184. Appeals.
(1)Appeals against any notice of demand issued under sub-section (1) of Section 174 may be made to the Appeal Committee constituted under Section 403 and in the manner prescribed therein :[Provided that the appeal shall not be entertained unless the sum due under Section 174 is deposited in the Corporation and a copy of the receipt is enclosed with the appeal memo.] [Inserted by M.P. Act No. 12 of 2000.](2)No such appeal shall be heard and determined unless-(a)a written objection has been made and determined in accordance with the provisions of this Act; and(b)the amount claimed from the appellant has been deposited by him in the Corporation office, and a receipt thereof has been filed with a memo of appeal.
