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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)The Revenue Officer or Revenue Court issuing the proclamation may, if he thinks fit, further cause the proclamation to be published by beat of drum on or near the land to which it refers.