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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(2)(e) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(e)prescribing the procedure to be followed by the Collector or other Revenue Officer in dealing with the instalment paid to him under sub-section (1) of Section 16;