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State of Madhya Pradesh - Section

Section 8 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

8.

After receipt of an application, the competent authority shall give an opportunity to the party of being heard and after making summary enquiry of factors in to the circumstances of the cases as it thinks fit either granting or refusing to grant permission under sub-section (3) of Section 20.