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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2)(n) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(n)the appointment of a patel, the terms and conditions of his appointment, the duties to be performed and the powers to be exercised by him under Sections 50 and 60;