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] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in The M.P. Lok Vaniki Rules, 2002 (2)The DFO shall take cognizance of the contravention, if reported. On receiving the report, the DFO or the officer authorised by him, shall refer the matter to the Sub-Divisional Officer (Revenue) for further action as provided in Rule 10.
