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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(2)The tax levied under sub-section (1) shall tall due on such dates as may be prescribed and be payable to the State Government by the owner of the land or building, as the case may be.