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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(c) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(c)"secured debt or claim" means debt or claim subsisting on the appointed day whether due or not due and secured by the mortgage of or a charge on the surplus land but shall not include land revenue or anything recoverable as land revenue or any money for the recovery of which a suit is barred by limitation.