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 99 in The M.P. Land Revenue Code, 1959 99. Maximum and minimum limits for the rate of assessment. - The maximum and minimum limits for the rate of assessment shall respectively be one and quarter times and three-fourths of the standard rate in force for the time being.
