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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Madhya Pradesh - Subsection

Section 110(2) in The M.P. Land Revenue Code, 1959

(2)The Patwari or Nagar Sarvekshak or person authorised, as the case may be, shall intimate to the Tahsildar, all reports regarding acquisition of right received by him under sub-section (1) in such manner and in such Form as may be prescribed, within thirty days of the receipt thereof by him.