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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(b) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

(b)
(i)the manner in which the order under sub-section (1) of Section 10 shall be enforced;
(ii)the manner in which the compensation shall be assessed and the order thereto shall be served, the time within which and the persons to whom it shall be paid and the other matters relating thereto, to be prescribed under sub-section (7) of Section 10;
(iii)the authority to which, the time within which and the manner in which an appeal under sub-section (8) of Section 10 shall be filed;