Section 10(1) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(1)Any person may at any time apply in writing to the Assessing Authority to have his name entered in the assessment list as owner of any land or building. The Assessing Authority shall unless there are sufficient reasons to refuse such application, which shall be recorded in writing, order that the name of that person shall be recorded and on such order it shall be so recorded.
