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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(2)The draft scheme shall call upon each of the displaced persons to send his objections and suggestions in writing to the draft scheme within 45 days from the date the draft scheme is published in the Official Gazette.