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[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(6)(j) in The M.P. Vanijyik Kar Adhiniyam, 1994

(j)All questions including question relating to right, title or interest in the property seized arising between the parties to such proceedings or their representatives and relevant to the adjudication of the claim or objection, shall be determined by the Commissioner dealing with the claim or objection.