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[Cites 0, Cited by 0] [Section 165(7)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(7)(c) in The M.P. Land Revenue Code, 1959

(c)no receiver shall be appointed to manage the land of a bhumiswami under Section 51 of the Code of Civil Procedure, 1908 (V of 1908) nor shall any such land vest in the Court or any receiver under the Provincial Insolvency Act, 1920 (V of 1920), contrary to the provisions of clause (a) or clause (b) :