Section 10 in The M.P. Ceiling On Agricultural Holdings Act, 1960
10. Collection of information.
(1)If any person holding land in excess of the ceiling area fails to submit the return under Section 9, the competent authority may, by a notice in such form and served in such mannar as may be prescribed, require such person to furnish the return within the time specified in the notice and on his failure to do so obtain the necessary information in such manner as may be prescribed.(2)[ x x x] [Omitted by M.P. Act No. 12 of 1974. (w.e.f. 7-3-1974.)]
