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State of Madhya Pradesh - Section

Section 3 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

3. Authentication of notices, orders and other instruments.

- Every notice issued by the competent authority under the Act shall be signed by the competent authority and a notice shall be deemed to be properly signed if it bears a facsimile of the signature of that authority.