Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 10 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 10. Declaration under Section 22 (1). - The declaration under subsection (1) of Section 22 shall be filed within thirty days of the date of vacation of the building or eviction therefrom as the case may be.
