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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Bharat - Subsection

Section 38(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(1)Whenever from any cause the payment of one-half or more of the land revenue payable to the Government is suspended or remitted, the payment of whole of the instalment due for that year and the full amount of instalment due for each subsequent year under an award of instalment shall be postponed for one year.