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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(1)If any claim is set up by a third person to the property attached or proceeded against under the provisions of the Code, the Revenue Court shall enquire into the claim and may admit or reject it.