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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (1)The Inquiry Officer shall enquire into the objections received or recorded by him and submit his report together with the objections to the District Committee.
