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State of Madhya Pradesh - Section

Section 7 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

7. The amount of compensation shall be debited to the head "65-Payment of Compensation to Landholders on the Abolition of Malguzari System" and interest to the head "22-Interest on Debt and Other Obligations-Interest on Compensation to Malguzars."