Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(a) in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961

(a)No land shall be selected from a village which lies beyond a distance of 15 miles from the village where the lands of the displaced land-holders are situate;