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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(3)Where the material on record is insufficient to enable the Appellate Authority to come to a definite conclusion it may take additional evidence or call for such further material from an appellant or Assessing Authority as it thinks fit. Such material shall form part of the record.