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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41A(4) in The M.P. Co-Operative Societies Act, 1960

(4)A sale by a society of land or interest therein in terms of this section shall be subject to the provisions of any other law for the time being in force providing for restrictions on purchase of land by non-agriculturists or in excess of ceiling limits or involving fragmentation of land below a specified limit.