Section 6(1) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
(1)(a)After arguments are heard, a definite date may be fixed if possible, for passing of the order, and signature of parties or counsel shall be taken on the order-sheet in token of their having been informed of the date.(b)On the date so fixed, the order shall be delivered. If parties or counsel are present, their presence shall be recorded. If they are absent, the order sheet should indicate their absence in spite of having been intimated of the date of the order and no further communication of the order to the parties shall be necessary.
