Section 34(d) in Madhya Pradesh Bhudan Yagna Act, 1953
(d)for the principles to be followed for the distribution of lands, qualifications of persons to whom lands may be given and the maximum area to be [allotted] [The word 'allotted' was substituted for the word 'leased' and the words' and the leased money' were omitted, by Madhya Pradesh Act 21 of 1954, Section 21(b).] to one family [.....] [The word 'allotted' was substituted for the word 'leased' and the words' and the leased money' were omitted, by Madhya Pradesh Act 21 of 1954, Section 21(b).];
