Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(b) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (b)the claim for any secured debt or claim which has been discharged or deemed to have been discharged under Section 22;
