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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17A(2)(b) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

(b)hear the objections after publication of the draft development plan under Section 18 and suggest modifications or alterations if any, to the Director.]]