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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76A(2) in The M.P. Irrigation Act, 1931

(2)If, after making such inquiry as the Collector thinks tit, he is satisfied that the application is in order, he shall cause public notice of such application to be given at convenient places in the village and to be published in such newspapers as he considers necessary.