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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(5) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(5)If the owner of the land or building, assessed to, or subject to the payment of the tax, dies, the person succeeding as heir otherwise, to his rights in the properly shall similarly give notice of succession to such rights within three months from the date thereof.