Section 24(d) in Madhya Pradesh Bhudan Yagna Act, 1953
(d)the [holder] [The word 'holder' substituted for the word 'lessee' and the words 'under any circumstances' were omitted, by Madhya Pradesh Act 21 of 1954, Section 14(iv).] shall not sublet the land [* * *] [The word 'holder' substituted for the word 'lessee' and the words 'under any circumstances' were omitted, by Madhya Pradesh Act 21 of 1954, Section 14(iv).];
