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

State of Madhya Pradesh - Subsection

Section 9A(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(3)The Registration Officer shall record in writing the reasons for his decision to delete an entry under sub-rule (1) and shall make available, on demand, a copy of such decision to the person concerned free of charge, forthwith.