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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3)(c) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

(c)a defaulter of land revenue or water tax or charges payable either to the State Government or to the Farmers' Organisation;