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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(2)The Project Resettlement Officer shall take particular care to ensure that the notice published under sub-section (1) is given as wide publicity as is possible and for that purpose he may render or cause to be rendered such assistance to the displaced persons to understand the contents of the notice as he thinks fit in the circumstances of each case.