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 6(2)] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(2)(a) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960 (a)In case where it is not possible to fix a definite date for passing of the order, the case may be closed for orders after argument.