Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(1)Where no objection in respect of the land or building mentioned in the provisional assessment list, is filed in accordance with the provisions of Section 8, the entries in respect of such land or building shall be final.