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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(2)The Inquiry Officer may while submitting his report under sub-section (1) recommended any modifications which in his opinion are required in any of the particulars contained in the scheme approved by the District Committee under sub-section (1) of Section 9.