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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(3) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976 (3)The certificate issued under sub-section (2) shall be conclusive evidence of the amount specified therein as being due and payable by the land holder.
