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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2)(a) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(a)after arguments are heard, a definite date shall be fixed for passing of final order and signature of parties or counsel shall be taken on the order-sheet in token of their having been informed of the date fixed; and