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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

(3)In either of the cases, referred to in sub-rules (1) and (2), the order shall be delivered on the date fixed. If, however, this is not possible for any reason a fresh date shall be fixed, and notice thereof shall be given to the parties or their counsel.