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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015

(3)This work shall be completed as far as practicable within a period of thirty days from the date of publication of the preliminary notification. The Collector may extend such period as he deems fit.