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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(2)(b) in The M.P. Land Revenue Code, 1959

(b)subject to the provisions of clause (a), no usufructuary mortgage of any land by a bhumiswami shall hereafter be valid if it is for a period exceeding six years and unless it is a condition of the mortgage that on the expiry of the period mentioned in the mortgage deed, the mortgage shall be deemed, without any payment whatsoever by the bhumiswami to have been redeemed in full and the mortgagee shall forthwith re-deliver possession of the mortgaged land to the bhumiswami;