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[Cites 0, Cited by 0] [Section 91E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91E(3) in The M.P. Irrigation Act, 1931

(3)Where the person to whom possession of any requisitioned property is to be given cannot be found and has no agent or other person empowered to accept delivery on his behalf, the State Government shall cause a notice declaring that the land is released from requisition to be affixed on some conspicuous part of the property and publish the notice in the Gazette.