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

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Regulation of Uses of Land Act, 1948

(3)Any person interested in any land included within the said boundaries may, at any time before the expiration of thirty days from the last date on which the notification is published by the Collector object to the making of the declaration or both inclusion of his land or any part of it within the said boundaries.