Section 120 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
120. Date for hearing if the date fixed for hearing is a holiday.
- If the date fixed for hearing or the date to which hearing is adjourned, happens to be a holiday, the hearing so fixed or adjourned shall stand fixed or adjourned to the next working day immediately following such holiday.
