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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Madhya Pradesh - Subsection

Section 135(2) in The M.P. Land Revenue Code, 1959

(2)Any person claiming any interest in any such land may within period of one year from the date of vesting under sub-section (1) make an application to the Collector for compensation in respect of his interest.