Section 20 in The M.P. Ceiling On Agricultural Holdings Act, 1960
20. Apportionment of compensation in certain cases.
- Where the holder of the land vested in the State Government under Section 12, is-(i)a widow; or(ii)an unmarried daughter; or(iii)a married women who has been deserted by her husband; or(iv)a minor; or(v)a person subject to physical or mental disability due to old age or otherwise; or(vi)a person detained or imprisoned under any process of law; or(vii)a person in the service of.Armed Forces of the Union; or(viii)a public charitable or religious institution; or(ix)a local authority or a co-operative society;and such holder has prior to such vesting leased such land in pursuance of the provisions of sub-section (2) of Section 168 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959), the compensation payable in respect of the land shall be apportioned between the holder and the lessee in the manner prescribed.
