Section 2 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
2. Issue of notice.
(1)Every notice under the Act shall be in writing, in duplicate and shall be signed and sealed by the officer issuing it or by such person as he empowers in this behalf, and it shall specify the time and place at which the person therein named is required to attend, and also whether he is required to give evidence or to produce a document.(2)A notice to produce documents may be for the production of certain specified documents or for production of all documents of certain description in the possession or power of person named therein.
