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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961

(2)The allotment committee shall examine the applications of the displaced landholders for allotment of land and make such other enquiry as may be deemed necessary and submit its recommendations in respect of each applicant.