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 9] [Entire Act] State of Madhya Bharat - Subsection Section 9(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (2)Notice of the order under sub-Section (1) shall be sent by registered post to the debtor or creditors, as the case may be.
