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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(3)(ii) in The Chit Funds (Madhya Pradesh) Rules, 1984

(ii)The order shall be proclaimed at some place on, or adjacent to, such property by beat of drums or other customary mode, and a copy of the order shall be fixed on a conspicuous part of the property and upon a conspicuous part of the village chavdi, and where the property is land paying revenue to the State Government, also in the office of the Collector of the district and in the office of the Tahsildar or any other revenue officer within whose jurisdiction the property is situated.