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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Janpad Panchayats (Accounts) Rules, 1999

(2)For rent, rates and taxes collectible on annual basis. Register of demand, collection, remissions and balances shall be kept in Form No. JP-8. Similarly, for rent, rates and taxes leviable on monthly basis, a separate register shall be kept in Form No. JP-9.