58F. [ Inquiry by authorised officer. [[Substituted by M.P. Act No. 22 of 2002, Section 2 (w.e.f. 28-11-2002), Prior to substitution it read as under:
'58-F. Inquiry by authorised officer.-The authorised officer shall, at the place stated in the notice under Section 58-E, make such enquiry into the objections preferred under Section 58-D, as may appear necessary and after giving an opportunity of being heard to the permanent holder preferring an objection, pass such orders thereon as he may think fit.']]- The authorised officer shall, at the place stated in the notice under Section 58-E, make such enquiry into the objections preferred under Section 58-D, as may appear necessary and after giving an opportunity of being heard to the permanent holder preferring an objection within a period of one month from the issue of the notice under Section 58-E and pass such orders thereon as he may think fit.]
