Section 2(3)(p) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

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State of Madhya Pradesh - Subsection

Section 2(3)(p) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(p)"specified tenant" means-

(i)an ante-alienation tenant;

(ii)a permanent tenant;

(iii)a tenant of antiquity;