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State of Madhya Pradesh - Section

Section 150 in The M.P. Land Revenue Code, 1959

150. [ Payment before property is knocked down at a sale and thereupon proceeding to be stayed. [Substituted by M.P. Act No. 23 of 2018]

- If proceedings are taken under this Chapter against any person for the recovery of an arrear of land revenue, he may, at any time before the property is knocked down at a sale, pay the amount claimed and thereupon the proceedings shall be closed.]