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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(2)Upon production of such a certificate in respect of immovable property the Sub-Registrar concerned shall enter the contents of such certificate in his register relating to immovable property.