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[Cites 0, Cited by 0] [Section 168(4)] [Section 168] [Entire Act]

State of Madhya Pradesh - Subsection

Section 168(4)(b) in The M.P. Land Revenue Code, 1959

(b)any arrangement whereby a person cultivates any land of a Bhumiswami on condition of his giving a specified share of the produce of the land to the Bhumiswami shall be deemed to be a lease;