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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(3) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(3)The power to make rules under this section shall be subject to the condition of previous publication in the Official Gazette.[Schedule I] [Omitted by M.P. Act No. 12 of 1974. (w.e.f. 7-3-1974.)]