Section 110(3) in The M.P. Land Revenue Code, 1959
(3)On receipt of intimation under section 109 or on receipt of intimation of such acquisition of right from any other source, the Tahsildar shall within fifteen days, -(a)register the case in his Court;(b)issue a notice to all persons interested and to such other persons and authorities as may be prescribed, in such Form and maimer as may be prescribed; and(c)display a notice relating to the proposed mutation on the notice board of his office, and publish it in the concerned village or sector in such manner as may be prescribed;
