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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(ii) in The M.P. Water Supply Rules

(ii)The application shall be signed by the owner or his lawful agent and shall be accompanied with the current house tax receipt, it no house tax is being paid by him an attested copy of the sale-deed or other documents shall be produced as proof of his ownership.