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[Cites 0, Cited by 6] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(ii) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(ii)where land is held by a joint Hindu family, each member of such family who is entitled to share in the joint family property shall be deemed to hold an area of such land proportionate to his share in the property to which he would be entitled if a partition were to take place on the appointed day;