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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958

(2)On publication of the notification under sub-section (1) the provisions of Sections 4 to 10 shall apply to such area with effect from the dale specified under clause (b) thereof till the date such notification remains in force.