Section 13(1) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(1)A correction made in exercise of the powers conferred by clause (i) and (ii) of sub-section (1) of Section 10 shall, if not announced in the presence of the owner of the land or building concerned, be notified to him by post under a certificate of posting.
