Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Madhya Pradesh - Subsection Section 41(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (2)Provisions of Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) shall apply to a property offered as security under this Act.
