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State of Madhya Pradesh - Section

Section 141 in The M.P. Land Revenue Code, 1959

141. [ Definition of "arrear" and "defaulter". [Substituted by M.P. Act No. 23 of 2018]

- Any land revenue due and not paid till the end of period as specified in section 140 becomes therefrom an arrear, and the persons responsible for it become defaulters.]