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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Madhya Pradesh - Subsection

Section 167(4) in The M.P. Municipal Corporation Act, 1956

(4)Nothing in this section shall be deemed to affect the liability of the heir or devise for the said taxes or to affect the prior claim of the Corporation for the recovery of the taxes due thereupon.