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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(4)The state Government may, by notification specify such websites on which such proclamations as may be specified shall be compulsorily uploaded by the Revenue Officer or Revenue Court issuing the proclamation.