Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(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.