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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(6) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(6)A debtor prohibited under sub-rule (1) may pay the amount of his debt into Revenue-Court, and such payment shall discharge him as effectually as payment to the party entitled to receive the same.