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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)Where a sale is adjourned under sub-rule (1) for a longer period than fifteen days, a fresh proclamation shall be made unless the defaulter consents to waive it.