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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)The Revenue Court may, if it considers necessary, summon the defaulter and examine him with respect to any, matters to be included in the sale proclamation.