Section 21 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
21. Application for revision.
(1)A revision under Section 18 may be preferred by way of an application to the Property Tax Commissioner presented directly by the applicant or his duly authorised agent or sent by registered post.(2)An application for revision shall be accompanied by a certified copy of the extract of the assessment list or the order complained of, as the case may be, and shall contain the following particulars, namely,-(a)the name, address and designation, if any, of the applicant;(b)the ground of revision;(c)the relief prayed for; and be signed by the applicant or his duly authorised agent and verified in the form given below :-"I............the applicant, on behalf of the applicant, do hereby declare that the contents of this revision application are true to the best of my knowledge and belief.Dated...........Signature..............................
