Section 13 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
13. Exemption to banks from restrictions on acquisition of land in excess of ceiling.
- Nothing in the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960), shall apply to a bank acquiring land under Section 12 and holding such land till such time the bank is in a position to sell the land in the manner provided in Section 12 or otherwise at a price which is adequate to cover its dues.
