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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3)(i) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(i)of land belonging to a debtor in favour of a person who is not a member of the Scheduled Tribe;