Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(5) in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000 (5)The Collector shall ensure that the final orders in each case are passed within sixty days from the date of receipt of application.
