146. [ Notice of demand. [Substituted by M.P. Act No. 23 of 2018]
(1)A Tahsildar shall cause a notice of demand to be served on any defaulter before the issue of any process under section 147 for the recovery of an arrear.(2)Any defaulter may apply to the Tahsildar that nothing is due or that the amount due is less than the amount for which the notice of demand has been served and the Tahsildar shall decide the objection so raised and only thereafter proceed to issue any process under section 147, if required.]
