Rules Regarding Form of Notice under Section 150

Rules Regarding Form of Notice under Section 150

Published vide Notification No. 111-U-18, dated 30-8-1962, M.P. Gazette, Part 2, dated 7-9-1962 at page 438

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1. Form of notice.- The notice to be given under Section 150 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961) shall be in the form appended to these rules.
2. Rules shall be general.- These rules shall be general for all Municipalities.

Form

[See Rule 1]

To

The Chief Municipal Officer,

Municipal Council..............

I .......................son of.................. resident of............... hereby give notice under Section 150 of the Madhya Pradesh Municipalities Act, 1961, of the transfer of the title/title in land/building or in a part or share of the land/building. The relevant information is as follows :-

1. Name of transferer with father's name and address.
2. Name of transferee with father's name and address.
3. Description of property-

(a) land.

(b) building.

4. Situation-

Ward No.

Mohalla

House No.

5. (a) Whether taxed or not by the Municipal Council.

(b) If taxed quote the last receipt No. by which the tax was deposited.

(c) Name of the tax-payer.

6. Means of transfer of title-

(1) By registration-

Date of registration with the value of the property.

(2) By instrument-

Date of instrument with the value of the property.

(3) Without instrument-

Date of transfer with the value of the property.

7. In the event of the death of the person in whom title to the land or building or in a part or share of the land or building vests-

(1) Name of the deceased.

(2) Name of the heir or devisee with father's name and address.

(3) Date of taking the title.

(4) Title is taken by decent or devise.

Date...........

Signature of the Transferer/ Transferee/Heir/Devisee