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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(3)The procedure laid down in Rules 6 to 9 and 11 and 12 shall, as far may be, followed in making every addition to or correction in the assessment list under clause (iv) of sub- section (1) of Section 10.