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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Madhya Pradesh - Subsection

Section 102(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(1)Where the purchaser is resisted or obstructed by any person in obtaining possession of the property, he may make an application to the Revenue Court complaining of such resistance or obstruction.