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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(a) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960 (a)the amount less than 50 paise shall be disregarded and 50 paise or more shall be taken as a rupee; and
