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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(6) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016

(6)Tehsildar, Sub-Divisional Officer, Divisional Commissioner shall dispose the application, appeal or revision, as the case may be, filed before him, in maximum sixty days.