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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(1)(d) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(d)confer upon the receiver all such powers, for the realization, management, protection, preservation and improvement of such property, the collection of the rents and profits thereof, the application and disposal of such rents and profits, and the execution of documents as the owner himself has, or such of those powers as the Revenue Court thinks fit.