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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(iv) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972

(iv)houses and other buildings (with the materials and the sites thereof and the land immediately appurtenant thereto and necessary for the enjoyment) belonging to an agriculturist and occupied by him.