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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Madhya Pradesh - Subsection

Section 84(2)(b) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(b)in the case of any property sold in lots, not less than such sum as shall appear to the Revenue Court to be fairly attributable to each lot in relation to the amount then due for principal, interest and costs on the mortgage.