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[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11A(1)(a) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(a)proceed to deal with and dispose of the cases which were heretofore deferred for decision consequent on reference to Civil Court for decision in the matter of title of land;