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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(2)When doubt arises as to who is entitled to be entered as owner of any land or building, the Assessing Authority shall determine the person entitled to be entered as such and his decision shall remain in force till set aside by the order of a competent Court.