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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(4) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016

(4)In the cases of Batai agreement of more than one year, the consideration for ensuing years may be determined in the ascending order and details thereof shall be mentioned in the agreement by mutual consent.