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

State of Madhya Pradesh - Subsection

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

(b)on coming to know' that a Bhumiswami has been improperly dispossessed, on his own motion start proceedings under clause (a).