Section 13 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
13. Amendment of the list in certain cases.
(1)A correction made in exercise of the powers conferred by clause (i) and (ii) of sub-section (1) of Section 10 shall, if not announced in the presence of the owner of the land or building concerned, be notified to him by post under a certificate of posting.(2)Whenever a modification is made in the list in accordance with clause (iii) of sub-section 10, the Assessing Authority shall forthwith give public notice there about that modification has been made in the existing assessment list and assessment list so modified may be inspected at the place and on the date mentioned in the notice. The notice shall be published in the manner laid down in sub-rule (2) of Rule 5.(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.(4)Every amendment, correction, modification or addition made under Section 10 shall be authenticated by the initials of the Assessing Authority in ink and shall, subject to the result of any appeal under Section 15 or any provision under Section 18, take effect from the [respective dates specified in sub-section (3) of Section 10] [Substituted by Notification No. 4310-1806-V-SR, dated 21-10-1966].
