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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Madhya Pradesh - Subsection

Section 122(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(3)The State Government may establish an electronic system to maintain the cause-lists referred to in sub-rule (1) and (2) and make these accessible to the public and may amend these from time to time.