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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Lok Vaniki Rules, 2002

(2)If the concerned Bhumiswami or the Gram Panchayat or Gram Sabha as the case may be, fails to submit the reply of the show-cause notice, within the specified time limit or after due consideration of the reply to show-cause notice, the Sub-Divisional Officer (Revenue) may decide the case within a period of 30 days as per the provisions of Section 8 of the Act.