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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(5) in The M.P. Vritti Kar Niyam, 1995

(5)The authority under whose orders the notice was issued shall, on being satisfied from the report of the serving officer or the postal acknowledgment or by taking such evidence as it deems proper that the notice has been served in accordance with the provisions of this rule, record the fact and make an order to that effect.