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 7A] [Entire Act] State of Madhya Pradesh - Subsection Section 7A(3) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976 (3)The option exercised under sub-rule (1) shall remain in force till such time it is revoked in the manner laid down in sub-rule (4).
