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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(4)For those Bhoomi Swamis of the urban areas whose names are not included in the electoral roll of the Legislative Assembly information about age and residence shall be obtained by the Collector after local enquiry.