Section 48 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
48. Application of provisions of Transfer of Property Act, 1882 to notices.
- The provisions of Sections 102 and 103 of the Transfer of Property Act, 1882 (No. IV of 1882), and of any rules made under Section 104 thereof for carrying out the purposes of the said sections shall apply, so far as may he, in respect of all notices to be served under this Act.
