Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(a) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Rules, 1974

(a)For the land settled under these rules, the lessee shall pay the premium to the State Government at the following rates :- Premium rates for cultivated land settled with the lessee.