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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(4)In case the application of registration is rejected, the reasons thereof shall be recorded in writing, and the action to accept or reject the application, as the case may be, shall necessarily be completed within thirty days from the date of receipt of the application. [* * *] [Omitted by Notification No. 13-XVIII-3-2000, dated 3-7-2000.]