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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(2)In setting the terms and conditions of a lease by the State Government under Section 72, the Mines Tribunal shall have power to determine the extent of the property deemed to have been leased by the State Government.