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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(7) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(7)"Owner" in relation to any land, means the person who is, or who would, but for a grant, be liable to pay land revenue or rent in respect of such land to the State Government and includes a mortgagee with possession;