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State of Madhya Pradesh - Section

Section 77 in The M.P. Registration Rules, 1939

77.

On return from the Registrar of an application lodged under Section 25 or 34 of the Act, it shall be filed in Part II of the file book and the purport of the Registrar's order shall be communicated without unnecessary delay to the applicant verbally if he is present, or by post if he is absent.