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State of Madhya Pradesh - Section

Section 9 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

9. Issue of notice to objection.

- If an objection is not summarily rejected under sub-rule (2) of Rule 8, a notice in Form VII shall be served in the manner laid down in sub-rule (1) of Rule 6 on the objector informing him of the date on and place at which the objection shall be heard.