Section 7(3)(iii) in The M.P. Ceiling On Agricultural Holdings Act, 1960

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(iii) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(iii)[ one acre of land capable of yielding two crops and receiving assured irrigation or assured private irrigation for both the crops shall be equal to 1.5 acres of land capable of yielding one crop and receiving assured irrigation or assured private irrigation for the crop or three acres of dry land.] [Substituted by M.P. Act No. 20 of 1974. (w.e.f. 7-3-1974.)]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 7(3)(iii) in The M.P. Ceiling On Agricultural Holdings Act, 1960