Section 21(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)The State Government or any officer authorised by the State Government or the Board may, on its or his own motion or on an application made to the State Government [re-verify, the statement verified by the Secretary, within two years from the date of verification] and for this purpose such officer shall exercise the powers under Section 20.
