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

State of Madhya Pradesh - Subsection

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

(ii)land which a holder or member of a family has in a [Joint Farming Society or any other Co-operative Society] [Substituted by M.P, Act No. 20 of 1974. (w.e.f, 7-3-1974.)] as member thereof shall be treated as land held by such holder or member of a family;