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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(a) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988

(a)The Recovery Officer shall follow the same procedure for issue of process and conduct of distraint proceedings as laid down under the Madhya Pradesh Land Revenue Code, 1959 and rules made thereunder.