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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4)(a) in The M.P. Municipalities (Budget Estimates) Rules, 1962

(a)The estimate of income shall be based on a comparison of the last three years' receipt. The estimate from taxes and other sources for which there is a fixed demand shall however, be limited to the average of three years' actuals or to the year's demand plus a reasonable percentage of the recoverable arrears, whichever is less.