Section 17(2) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(2)A copy of the order passed under sub-section (1) shall as soon as may be after it is passed be laid on the table of Legislative Assembly.Form-A[See section 2(a) and section 4]AgreementThe Madhya Pradesh Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Vidheyak, 2016This agreement is made on the ............... day ............................ month ........................ year between Shri ................................. S/D/W/O. Shri .................................. aged ................ years, R/o ............................. (who herein after called as Bhumiswami) (under which their successors and assignees are also included) on the one part and Shri.......................................S/D/W/O .............. aged ........ years, R/o .......................................... (who herein after called as Bataidar) on the other (under which their successors are also included).
