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[Cites 0, Cited by 0] [Section 248(2)] [Section 248] [Entire Act]

State of Madhya Pradesh - Subsection

Section 248(2)(i) in The M.P. Land Revenue Code, 1959

(i)unless a notice is issued calling upon such person to appear before the Sub-Divisional Officer on a day to be specified in the notice and to show cause why he should not be committed to the civil prison;