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 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(2)The declaration shall also be published in the villages or areas which are likely to be affected and benefited zones by beat of drums or otherwise, and by affixing a copy of the notification in some prominent place or places in the zones and in the office of the Gram Panchayat, if any, and also in the office of the Project Resettlement Officer.