Section 6(2)(c) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

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State of Madhya Pradesh - Subsection

Section 6(2)(c) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

(c)On the date fixed for delivery of the order in the notice, the presiding officer shall proceed to sign and deliver the order. If counsel or parties are present, their presence shall be recorded; if they are absent, their absence, in spite of notice having been duly communicated, shall also be recorded and no further communication of the order to the parties shall be necessary.

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State of Madhya Pradesh - Subsection

Section 6(2)(c) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960