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[Cites 0, Cited by 0] [Section 165(7)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(7)(a) in The M.P. Land Revenue Code, 1959

(a)[ where the area of land comprised in a holding or if there be more than one holding the aggregate area of all holdings of a bhumiswami is in excess of five acres of irrigated or ten acres of unirrigated land, then only so much area of land in his holding or holdings shall be liable to attachment or sale in execution of any decree or order as is in excess of five acres of irrigated or ten acres of unirrigated land;] [Substituted by M.P. Act No. 37 of 1973.]