Section 181(2)(a) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

State of Madhya Pradesh - Subsection

Section 181(2)(a) in The M.P. Land Revenue Code, 1959

(a)holds any land in the Madhya Bharat region as an ordinary tenant as defined in the Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007 (66 of 1950); or

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State of Madhya Pradesh - Subsection

Section 181(2)(a) in The M.P. Land Revenue Code, 1959