Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(1) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960 (1)The order under Rule 22 shall not be issued until the period of appeal against the order of the Competent Authority passed under Section 11 (6) is over.
