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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(4)If such original application is not heard by the Revenue Court on the day of its presentation date for its hearing shall be fixed and shown on the receipt to be given under sub-rule (1) of rule 12.