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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2)(f) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(f)
(i)the enquiry to be held under sub-section (2) of Section 11;
(ii)the manner in which a copy of the draft statement shall be served on the person or persons concerned under Section 11;
(ff)[ the manner in which the market value of the land shall be calculated under Section 11-A (3)] [Inserted by M.P. Act No. 8 of 1989. (w.e.f. 1-11-1988).].
(fff)[] [Clause (ff), renumbered as clause (fff) by M.P. Act No. 8 of 1989.] the manner in which and the principles in accordance with which the holder shall pay to the State Government the profits under Section 13-A;]