Section 37(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(2)The amount of rent realised under sub-section (1) shall be credited to Government.Personal cultivation. - The expression 'to cultivate personally' has been defined in Section 2 (z-2) of the M.P. Land Revenue Code, 1959. See also Note (iii) under Section 2 (g) of the M.P. Abolition of Proprietary Rights etc. Act, 1950 (I of 1951).[Chapter VI A] [Inserted by Madhya Pradesh Act, No. 12 of 1974. (w.e.f. 7-3-1974)] Offences and Penalty
