Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(2) in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961 (2)The allotment committee shall consist of five members who shall be nominated by the Collector and of whom at least two shall be displaced landholders.
