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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(4) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976 (4)On recovery of the amounts in pursuance of a certificate under this Section, the Collector shall forthwith take all necessary steps for payment thereof to the Nigam.
