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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Lok Vaniki Rules, 2002

(4)The Forest Range Officer shall send a copy of the declaration to the Patwari within 15 days of the receipt of the application who shall verify the claim from revenue records and give the certificate within 15 days. If the Patwari fails to give the certificate within the prescribed time, the declaration given by the Bhumiswami shall be deemed as correct. Subsequently if any discrepancy is detected in such records, the Patwari and the person who has given the declaration shall be held responsible for the same and punishable under the relevant law.