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

State of Madhya Pradesh - Subsection

Section 7(2) in Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018

(2)The Tahsildar shall display a public notice relating to the proposed mutation in Form X on the notice board of his office and of the concerned Gram Panchayat or urban local body, as the case may be, and publish it in the concerned village or sector.