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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(2)The competent authority shall also issue notice to every creditor, who according to the return filed under Section 9 has an interest in the surplus land. but has not filed any application under sub-section (1) Such notice shall be accompanied by a copy of the return.