Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 6 in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

6. Maintenance of Register.

- The Competent Authority shall maintain a register in Form-Three, wherein the full details of the registration certificate, issued under these rules shall be entered together with terms or conditions, subject to which registration certificate has been granted and it shall contain lull address of the applicant. Every person who has obtained the registration certificate shall inform the Competent Authority in case of any change in his address.