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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Madhya Pradesh - Subsection

Section 152(2) in The M.P. Land Revenue Code, 1959

(2)Any transfer, grant or contract in respect of trees or the produce of trees which are or at any time have been the property of the bhumiswami of the land in which they stand, shall be deemed to be a grant or contract made in respect of such land within the meaning of sub-section (1).