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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(1) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

(1)The payment of any sum authorised to be made under orders passed under Rule 22 shall be made only to the person so authorised therein and not to be messenger on this behalf.