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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Rajmarg Adhiniyam, 2004

(2)The Collector shall make an award of determination of compensation under sub-section (1) within a period of six months from the date of application and the list of persons getting award of compensation shall also be published in two newspapers, one of which shall be in Hindi Language.