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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

(1)The competent authority by written notice require the occupier of the land acquired under Section 13 of the building on such land to furnish him within fifteen days particulars regarding the name and address of the occupier of such land or building.