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State of Madhya Pradesh - Section

Section 20 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

20. Supply of copy of order to the appellant and other authorities.

- Copy of the order passed in appeal shall be supplied free of cost to the appellant. Copy of the order shall also be sent to the Property Tax Officer or Assessing Authority and also to Assistant Property Tax Commissioner in case his orders from the subject matter of appeal.