Section 42(1)(c) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

(c)any person who is about to leave such limits before the date on which he is required to be examined in Revenue Court; or

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