Section 8 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
8. Registration and scrutiny of objection.
(1)The Assessing Authority shall cause all objections received under Section 8 to be entered in a register to be maintained in Form VI (hereinafter called the Register of Objections).(2)On scrutiny such of the objections as are found to be deficient in any of the following ways shall be summarily rejected by the Assessing Authority,-(i)if the objection has been received after the expiry of the due date except where it is admitted by the Assessing Authority under the first proviso to Section 8;(ii)if the identity and address of the objector is not sufficiently stated in the objection;(iii)[ if the objection seeks to question the determination of the annual letting value referred to in clause (i) of Section 5 except where the case is covered by the proviso to sub-clause (a) or by sub-clause (b) of the said clause (i); or] [Substituted by Notification No. 4310-1806-V-SR, dated 21-10-1966.](iv)if the ground of objection or where there are more grounds than one, all of them have been so stated that no reasonable conclusion can be drawn so the exact point or points urged.(3)The order of the Assessing Authority under sub-rule (2) shall be in writing and shall state in brief the reasons for rejection.
