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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(2) in The M.P. Irrigation Act, 1931

(2)When the final cost of acquisition does not exceed the amount deposited by the applicant under Section 86, or when the deficit in the said amount has been duly deposited by the applicant under sub-section (1), he shall be placed in occupation of the land acquired.