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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(6) in The M.P. Regulation of Uses of Land Act, 1948

(6)If at the expiration of a period of three months after an application under sub-section (1) has been made to the Sub-Divisional Officer, no order in writing has been passed by the Sub- Divisional Officer, permission shall be deemed to have been given without the imposition of any conditions.