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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Madhya Pradesh - Subsection

Section 122(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(1)A cause-list showing all cases fixed for hearing by a Revenue Court shall be maintained in the office of the Revenue Court in Form VII and shall remain accessible to the public during, office hours.