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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(1)Any inhabitant of the market area or of the areas affected by the notification issued under sub-section (1) of Section 70 may, if he objects to anything contained therein, submit his objections in writing to the State Government within the period specified for this purpose in the said notification.