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[Cites 0, Cited by 0] [Section 11A(4)] [Section 11A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11A(4)(b) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(b)No Court shall proceed with pending suit or Proceeding referred to in clause (a) unless, as soon as may be, the State Government is so impleaded as a defendant or non-applicant.