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[Cites 0, Cited by 0] [Section 15B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15B(5) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(5)The competent authority shall keep a register in Form-Nine in which the details of certificate issued under these rules and the terms, conditions and restrictions under which the certificate has been issued, shall be entered. The full address of the applicant shall be entered in the said register. In the case of any change in his address, the holder of the certificate shall intimate the same to the competent authority.