Section 2(a) in Madhya Pradesh Bhudan Yagna Act, 1953
(a)[ "Bhudan holder" means a person recorded in village papers or record-of rights as a Bhudan holder under section 24;] [Clause (a) renumbered as clauses (a-1) and clause (a) and (b-1) were inserted by Madhya Pradesh Act 21 of 1954, Section 3.]
