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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(4) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(4)Any written statement put in by such person and documents produced in pursuance of such notice shall be filed with the records of the case, and such person shall be entitled to appear in the proceeding either in person or by an authorised agent or by pleader.