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] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(3)On receipt of such notice, the Executive Officer shall inform the owner of the works which are to be carried out in his land and fix a date before which the owner shall carry out the works.