Section 6(2)(b) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2)(b) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

(b)When the order is ready for delivery, intimation in the following form, in duplicate shall be served on counsel where they appear or on parties where there is no counsel :

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State of Madhya Pradesh - Subsection

Section 6(2)(b) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960