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

State of Madhya Pradesh - Subsection

Section 10(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)The Lok Sewa Kendra shall register such original application as a case in Revenue Case Management System, make an electronic copy of the original application, fix a date, which shall not be later than fifteen days, for appearance of the party before the Revenue Court and return the original application to the person presenting it along with an acknowledgement showing such date.