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[Cites 0, Cited by 0] [Section 167(5)] [Section 167] [Entire Act]

State of Madhya Pradesh - Subsection

Section 167(5)(i) in The M.P. Municipal Corporation Act, 1956

(i)When any new building is erected, or when any building is rebuilt or enlarged, or when any building which has been vacant is rc-occupied, the person primarily liable for the property taxes assessed on the building shall within fifteen days give notice thereof in writing to the Commissioner.