Section 25(1) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(1)Upon receipt of an application under sub-section (1) of Section 23 the competent authority shall fix a date for hearing and shall cause a notice of the date of hearing together with a copy of the application received, to be served on the holder and shall cause a copy of such application together with a copy of the return filed under Section 9 to be affixed on a conspicuous place in its office.
