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[Cites 0, Cited by 19] [Entire Act]

State of Madhya Pradesh - Section

Section 7 in The M.P. Public Trusts Act, 1951

7. Registrar to make entries in the register.

(1)The Registrar shall cause entries to be made in the register in accordance with the findings recorded by him under Section 6 and shall publish on the notice board of his office the entries made in the register.
(2)The entries so made shall, subject to the provisions of this Act and subject to any change recorded under any provision of this Act or a rule made thereunder, be final and conclusive.