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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1)(h) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(h)under Section 16, to decide dispute as to succession to an apartment and to record succession, on the certified copy of the deed of apartment and to send true copy thereof of the concerned registrar for registration;