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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Madhya Pradesh - Subsection

Section 143(2) in The M.P. Municipalities Act, 1961

(2)If an owner of any land or building or any portion thereof has, alter he has been assessed for the same, made an increase in the rent thereof he shall give notice in writing to the Chief Municipal Officer of such increase.