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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Madhya Pradesh - Subsection

Section 152(2) in The M.P. Municipal Corporation Act, 1956

(2)Thereupon the said assessment list shall, subject to such alterations as may thereafter be made therein under the provisions of sub-section (5), of Section 149 or of Section 153 be conclusive evidence of the amount of property tax leviable on each land or building within the City in the financial year to which the list relates.