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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(4) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(4)The Inquiry Officer shall simultaneously with the publication of the scheme under sub-section (3), issue a notice requiring all persons affected by the scheme who wish to make any objections to the scheme or any part thereof to submit their objections in writing to him, or appear before him and state their objections within twenty-one days of the publication of the notice at such place as may be specified in the notice.