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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(1)The notice of demand mentioned in sub-section (2) of Section 14 shall contain the particulars of the land and building subject to the assessment, the amount of tax or instalment payable, period for which the tax or instalment is demanded and the date by which the payment should be made. It shall be in Form XI.