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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Farmers' Organisation Election Rules, 1999

(3)The defaulter list shall be displayed, 15 days in advance before the date of publication of the notice in Form 1.Explanation. - Defaulter means a person who has not paid any sum due by him under Madhya Pradesh Irrigation Act, 1931 (No. 3 of 1931) for a period of three years or more.