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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(1)(i) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(i)in the Court of the District Judge within whose jurisdiction the whole or any part of surplus land which is subject to mortgage or charge, as the case may be, lies if the secured debt or claim does not exceed Rs. 10,000;