Section 14(2) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(2)The Realising Authority shall, as soon as the tax, or any instalment thereof, becomes payable, cause a notice of demand, containing such particulars as may be prescribed, to be served on the owner calling upon him to pay the tax which has fallen due within a period of [thirty days] [Substituted by M.P. Act No. 17 of 1966.] from the date of service of the notice.[(2-A) Where the tax or any instalment thereof payable by an assessee is paid by him within the period prescribed and there is no default in payment of tax during the year, the assessee shall be entitled for a discount of five per centum of the tax paid] [Substituted by M.P. Act No. 3 of 1971 (w.e.f. 1-4-1970).].
