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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(b) in The M.P. Regulation of Uses of Land Act, 1948

(b)the form in which applications under sub-section (1) of Section 7 shall be made and the information to he furnished in such applications;