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[Cites 0, Cited by 9] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Public Trusts Act, 1951

(1)Any working trustee or person having interest in a public trust or any property found to be trust property, aggrieved by any finding of the Registrar under Section 6 may, within six months from the date of the publication of the notice under sub-section (1) of Section 7, institute a suit in a Civil Court to have such finding set aside or modified.