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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Madhya Pradesh - Subsection

Section 102(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)The Revenue Court shall fix a date for investigating the matter and shall summon the party against whom the application is made to appear and answer the same.