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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(1)On receipt of a complaint under sub-section (2) of Section 9, the officer holding an enquiry shall as soon as possible, intimate the place, date and time fixed for holding the enquiry to the party or parties concerned.