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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1) in The M.P. Municipal Accounts Rules, 1971

(1)The Demand and Collection register shall be prepared in Form 29 from the assessment list and also show any outstanding dues notes in the previous Demand and Collection Register.Note. - The satisfaction of the dues current or in arrears by payment or remission shall be posted daily in the register by the concerned tax collector and the Revenue Officer if there is no Revenue Officer, the Chief Municipal Officer shall see that the work does not fall into arrears.