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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(ii) in The M.P. Regulation of Uses of Land Act, 1948

(ii)the notification under Section 6 of that Act shall be published within six months from the date of institution of the claim failing which the claim shall be transferred for disposal to an officer exercising the power of a Collector under that Act;