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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2)(t) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(t)the form of application and the particulars to be given in the application for the rehabilitation grant and the manner in which the grant be paid under Section 81;