Section 9(5) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(5)The Property Tax Commissioner may, in the manner laid down in Section 7 and 8 and sub-sections (1) to (4) of this section prepare a new list once in every [Five years] [Substituted by M.P. Act No. 3 of 1971 (w.e.f. 21-1-1971).].
