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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Madhya Pradesh - Subsection

Section 250(7) in The M.P. Land Revenue Code, 1959

(7)Where an order has been passed under sub-section (2) for the restoration of the possession of land to the Bhumiswami, the opposite party shall also be liable to fine which may extend to fifty thousand rupees.