Section 7 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
7. Enforcement of the order.
- An order under the Act shall be enforced in the manner provided for the enforcement of the order of the Revenue Officers and Revenue Courts in or under the Madhya Pradesh Land Revenue Code, 1959.RulesNotification No. 2950-756/XXVIII-62, published in M.P. Rajpatra, Part IV (Ga), dated 26-10-1962 at p. 790, as amended by Notification No. 1085-1471-XVIII-74, dated 3-7-1974, published in M.P. Rajpatra (Asadharan), dated 6-7-1974, p. 1430. - In exercise of the powers conferred by clause (i) of sub-section (2) of Section 50 read with section 43 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960), the State Government hereby makes the following rules, the same having been previously published as required by sub-section (3) of Section 50 of the said Act, namely :
