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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17A(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(2)The order shall be made in such form, and brought to the notice of the owner or owners of land in such manner and within such period preceding the date specified in the order for taking temporary possession, as may by prescribed.