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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(3)Every amendment, addition, correction or modification made in the list in accordance with the provisions of Section 10 or Section 11 or as a result of any appeal under Section 15 or any revision under Section 18 shall be authenticated by the signature of the Assessing Authority.