Section 11(6) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(6)[ After all such objections, have been disposed of, the competent authority shall, subject to the provisions of this Act and the rules made thereunder, make necessary alterations in the draft statement in accordance with the orders passed on objections and shall declare the surplus land held by each holder. The competent authority shall, thereafter, publish a final statement specifying therein the entire land held by the holder, the land to be retained by him and the land declared to be surplus and send a copy thereof the holder concerned. Such a statement shall be published in such manner as may be prescribed and shall be conclusive evidence of the facts stated therein.] [Substituted By M.P. Act No. 8 Of 1989. (W.E.F. 1-11-1988)]
