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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(1)(d) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(d)any person who is in the service of the Central or the State Government and who cannot, in the opinion of such Revenue Court, attend without detriment to the public service.