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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(2)The amount determined payable to the creditors shall be payable the as many instalments as may be fixed for the payment of compensation to be holder of surplus land under the provisions of this Act.