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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Madhya Pradesh - Subsection

Section 190(c) in The M.P. Municipalities Act, 1961

(c)a decision in the matter shall be communicated to the person giving notice within fifteen days from the decision; and the notice shall be dealt with as if the Council had not passed a resolution to acquire the land;