Section 32 in Madhya Pradesh Bhudan Yagna Act, 1953
32. Procedure.
- The proceedings under this Act shall be deemed for all purposes to be proceedings under [the Central Provinces Land Revenue Act, 1917, or the Berar 11 of Land Revenue Code, 1928] [See now Madhya Pradesh Land Revenue Code, 1954 (2 of 1955).], as the case may be, and the procedure applicable to 1917 proceedings under the said Act or the Code shall be followed.
