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State of Madhya Pradesh - Section

Section 19 in The M.P. Ceiling On Agricultural Holdings Act, 1960

19. Determination of compensation.

- After the land of a holder is declared surplus the competent authority shall after making such enquiry as it thinks fit and giving the holder concerned an opportunity of being heard, determine the amount of compensation due to such holder and such compensation shall be payable in accordance with the provisions of this Act.