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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(3)The scheme approved by the District Committee under sub-section (1) shall be published by the Inquiry Officer by affixing a copy thereof on the notice boards of the Office of the Collector, Tahsildar and in the office of the Gram Panchayat. The scheme shall also be published at conspicuous places in villages or towns in which the lands proposed to be included in the scheme are situate.