Section 14 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
14. Manner of giving notice under Section 43 and particulars to be contained therein.
(1)The notice required to be given by the owner under Section 13 shall be in writing addressed to the Assessing Authority and shall be delivered at his office in person or through agent or by post under certificate of posting.(2)The notice shall contain the following particulars, namely,-(i)the name and full address of the owner of the land or building;(ii)the description of the land or building sufficient for its identification;(iii)whether the land has been acquired or the building has been built, rebuilt or enlarged;(iv)extent of the land acquired or building, re-building or enlargement undertaken;(v)date on which land was acquired or building, re-building or enlargement was completed;(vi)date on which the building has been occupied; and(vii)if the building or such additional portion of the building has been let on rent the monthly or annual rent on which the same has been let.
