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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1)(b) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(b)take census in the villages or areas specified in the notification of persons who-
(i)ordinarily reside; or
(ii)hold agricultural land, abadi plot or other property; or
(iii)are agricultural labourers and who in each case are likely to be affected by any project which is subject-matter of declaration under Section 10.