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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(b) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(b)The refusal of permission with grounds shall be communicated in Form X and shall be handed over to the applicant if he is present and his acknowledgment shall be obtained. In case he is not present, such reply shall be sent to him under registered post with acknowledgment due.