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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(2)(xxxv) in The M.P. Land Revenue Code, 1959

(xxxv)prescription of the form of application1 [for grant of annuity, the time within which such application shall be made] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 2-10-1959).] and the conditions of such grant under Section 160;