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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(2)Whenever any succession to an apartment has been recorded by the competent authority under sub-section (1) such authority shall send a true copy of such record to the concerned register for registration thereof in accordance with the provisions of Section 17.