Section 24(1)(b) in The Bhopal Debt Redemption Act, 1955

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(b) in The Bhopal Debt Redemption Act, 1955

(b)in the case of any other agriculturist-

(i)only so much of his land may be sold or otherwise transferred in execution of a decree to which this Act applies; or

(ii)a final decree for foreclosure may be passed in respect of only so much of his land, as would, after such sale or transfer or foreclosure leave with him land the revenue or rent payable or relinquished in respect of which would be at least rupees fifty per annum :

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State of Madhya Pradesh - Subsection

Section 24(1)(b) in The Bhopal Debt Redemption Act, 1955