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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(iv) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(iv)if the ground of objection or where there are more grounds than one, all of them have been so stated that no reasonable conclusion can be drawn so the exact point or points urged.