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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2)(a) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987

(a)in every case of a pledge or hypothecation of goods, proceedings shall first be taken for sale of goods pledged or hypothecated and if the proceeds of such sale are less than the sum due, then proceedings shall be taken for recovery of the balance as arrear of land revenue :