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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2)(k) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(k)the manner in which an absolute occupancy or an occupancy tenant in the Central Provinces or a raiyot or a tenant shall be declared a nialik-nzakbuza in respect of his holding under Section 41 or Section 56;