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[Cites 0, Cited by 2] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(ii) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(ii)if such order is passed by the competent authority where such authority is an officer other than a Revenue Officer appointed under sub-clause (iii) of clause (e) of Section 2 to the Board of Revenue as if such officer were an Additional Settlement Commissioner appointed under Section 65 of the said Code;]