Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (2)Whenever the District Committee approves any draft scheme, it shall appoint an officer called the Inquiry Officer for the purpose hereinafter specified.
