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State of Madhya Pradesh - Section

Section 36 in The M.P. Ceiling On Agricultural Holdings Act, 1960

36. Recovery of premium in case of transfer of allotted land.

- Where land allotted under Section 35 is transferred, the amount of premium remaining unpaid in respect of such land shall be a first charge thereon and shall be recoverable from the transferee in the same manner as an arrear of land revenue.