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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(2)On the date specified in the said order, possession of the land shall be deemed to have been delivered by the District Committee to the person determined under clause (b) of sub-section (1).