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

State of Madhya Pradesh - Subsection

Section 24(6) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(6)Nothing in sub-sections (1) to (5) shall apply to excluded debts. The amount due for such debts shall be determined in accordance with the terms of the contract between the parties or any law for the time being in force.