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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2)(d) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(d)the time within which and the form in which a statement of claim may be submitted and the further particulars that should be given in the statement of claim under Section 12;