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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(2)The Commissioner may, after giving the person or persons concerned an opportunity of being heard, confirm, vary or reverse the order and pass such order in relation thereto, as he may deem fit.