Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 19 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 19. Refund of excess payments. - Any sum paid in excess of the amount due from an assessee shall, on application to the Property fax Commissioner, be refunded to the assessee.
