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[Cites 0, Cited by 0] [Section 372(47)] [Section 372] [Entire Act]

State of Madhya Pradesh - Subsection

Section 372(47)(v) in M.P. Civil Court Rules, 1961

(v)under the proviso to Section 35 (3) (b) of Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (VI of 1952).