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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Bharat - Subsection

Section 23(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(1)Where the Tahsildar is satisfied that an application made under Section 21 is not in the proper form, or is not accompanied by the receipted Challan referred to m sub-section (2) of that section, he shall reject the application.