Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (2)The order shall be made in such form, and brought to the notice of the owner or owners of the land, in such manner, as may be prescribed.
