Section 3(9)(a) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

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State of Madhya Pradesh - Subsection

Section 3(9)(a) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

(a)require any person to furnish to such authority as may be specified in the order such information in his possession relating to the house-building material as may be so specified; or

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State of Madhya Pradesh - Subsection

Section 3(9)(a) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949