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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Madhya Pradesh - Subsection

Section 116(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)The notice issued to respondent under sub-rule (1) shall be accompanied with copy of the memorandum of appeal or application for revision or review as the case may be -