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State of Madhya Pradesh - Section

Section 34 in The M.P. Public Trusts Act, 1951

34. Inquiries by Registrar.

- Where in any case an enquiry is to be made by the Registrar under this Act, he may himself make the inquiry or may forward the case for investigation and report to any revenue officer not below the rank of a [Deputy Collector] [Substituted by M.P. A.O. 1956.].