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 11(9)] [Section 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(9)(iii) in The M.P. Ceiling On Agricultural Holdings Act, 1960 (iii)which may be remanded to him or initiated after 1st November 1988 within six months from the date of remand or intimation as the case may be :