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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(5)(f) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(f)the fact that the total rights of the intermediary are being acquired and that those rights were held by him in perpetuity while the rights of the thekedar are of a limited character; and