Section 12(3) in The M.P. State Aid to Industries Act, 1958
(3)If the extent of the aid applied for exceeds Rupees five lakhs, and in any other case in which this procedure may be considered necessary, the State Government shall publish a notice in the prescribed manner calling upon any person engaged in the same kind of industry who objects to the grant of the aid applied for, to state his objections at a time and place, to be specified, and shall hear such objections and make or cause to be made such enquiry as may be necessary.
