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State of Madhya Pradesh - Section

Section 39 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

39. A monthly statement in Form L. showing the amount of compensation paid during the previous month, shall be forwarded by the Collector to the Accountant-General, Madhya Pradesh, Gwalior and to Secretary to Government, Madhya Pradesh, Land Reforms Department through the Commissioner of the Division by the 10th of the succeeding month.