Section 37(1)(iv) in The M.P. Ceiling On Agricultural Holdings Act, 1960

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

(iv)if the lessee fails to vacate the land on the expiry of the term of the lease, he shall be liable to be summarily evicted by the Tahsildar.

Legal Document View