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[Cites 0, Cited by 0] [Section 165(6)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(6)(ii) in The M.P. Land Revenue Code, 1959

(ii)in areas other than those specified in the notification under clause (i), not to be transferred or be transferable either by way of sale or otherwise or as a consequence of transaction of loan to a person not belonging to such tribe without the permission of a Revenue Officer not below the rank of Collector, given for reasons to be recorded in writing.