Section 3(1)(D) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987

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State of Madhya Pradesh - Subsection

Section 3(1)(D) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987

(D)to any agreement providing that any money payable thereunder to the State Government shall be recoverable as arrears of land revenue and such person,-

(i)makes any default in repayment of the loan or advance or any instalment thereof; or

(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof makes any default in the refund of such grant or portion or any instalment thereof; or

(iii)otherwise;

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State of Madhya Pradesh - Subsection

Section 3(1)(D) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987