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State of Madhya Pradesh - Section

Section 7 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

7. Filing of objection.

- The objection to be filed under Section 8 shall be in writing addressed to the Assessing Authority and stating clearly the land or building to the assessment whereof the objection relates, the name of the objection and the grounds of such objection.