Section 11(4) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(4)If while considering the objections received under sub-section (3) or otherwise, the competent authority finds that any question has arisen regarding the title of a particular holder and such question has not already been determined by a Court of competent jurisdiction, the competent authority shall proceed to enquire summarily into the merits of such question and pass such orders as it thinks fit.[x x x] [Omitted by M.P. Act No. 8 of 1989. (w.e.f. 1-11-1988)]
