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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(1)The Assessing Authority shall hold an inquiry into every objection and afford to the objector and any other person, who, in his opinion, is likely to be directly interested in the result of the objection a reasonable opportunity of being heard.