Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(3) in The M.P. Lok Vaniki Rules, 2002 (3)The application under sub-rules (1) and (2) shall be accompanied by a declaration about the land ownership or possession of land, as the case may be, with relevant record.
