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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012

(3)The competent authority shall cause the substance of the notification to be published on the notice board of the office of the Collector, the competent authority, the Tehsildar, the concerned local body and places of usual public gathering, and in two daily newspapers circulating in that locality of which at least one shall be in Hindi.