Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1)(ii) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(ii)any person holding interest in any other land is or is likely to be benefited by that work, such person shall pay such amount as contribution as the District Committee may determine to the owner of the land, if the work is carried out by him or to the State Government, if the work is carried out by the Executive Officer :