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[Cites 0, Cited by 0] [Section 17C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17C(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(2)On the date of handing over of possession, the possession of land shall be deemed to have been delivered by the District Committee to the person entitled to such possession under sub-section (1).