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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2)(a) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(a)as notice in writing informing him of the grounds on which it is proposed to confiscate such property;