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 10] [Entire Act] State of Madhya Bharat - Subsection Section 10(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (2)On receipt of an objection under sub-Section (1) the Board shall make such order thereon as it may deem fit and it shall be final.
