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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)The commission and the return thereto and the evidence taken under it shall, subject to the provisions of rule 46, form part of the record of the proceedings.