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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(4)An order made under sub-rule (3) shall, if not announced in the presence of the owner of the land or the building concerned, be notified to him by post under a certificate of posting.