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State of Madhya Pradesh - Section

Section 144 in The M.P. Land Revenue Code, 1959

144. [ Remission or suspension of land revenue on failure of crops. [Substituted by M.P. Act No. 23 of 2018]

- The State Government may, by notification stating the reasons, grant remission or suspension of land revenue in years in which crops have failed in any area or in which crops could not be grown in any area in consequence of any order made under any law by a competent authority.]