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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(2)Subject to the provisions of this Act, the Property Tax Commissioner shall, in preparing the list, determine the annual letting value of, and the amount of tax to be assessed on, all lands and buildings liable to pay the tax and the same shall be duly shown in the list.