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[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

State of Madhya Pradesh - Subsection

Section 250(1)(a) in The M.P. Land Revenue Code, 1959

(a)on application of a Bhumiswami or his successor-in-interest who has been improperly dispossessed, issue a show cause notice to the person occupying Bhumiswami’s land to explain the grounds of his possession and make such enquiry as he thinks fit; or