Section 2(1)(t) in The M.P. Land Revenue Code, 1959

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State of Madhya Pradesh - Subsection

Section 2(1)(t) in The M.P. Land Revenue Code, 1959

(t)"rents" means whatever is paid or is payable in money or in kind-

(i)[***] [Omitted 'by an occupancy tenant to his bhumiswami according to the provisions of Section 188 or' by M.P. Act No. 23 of 2018] by a lessee to his bhumiswami. on account of the use or occupation of land held by him from such bhumiswami; or

(ii)by a Government lessee to the Government on account of the use or occupation of land leased out to him by the Government;

(u)"Revenue Officer" in any provision of this Code means such Revenue Officer as the State Government may, by notification, direct to discharge the functions of a Revenue Officer under that provision;

(v)"revenue year" means the year commencing on such date as the State Government may, in the case of any special local area, by notification, appoint;

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State of Madhya Pradesh - Subsection

Section 2(1)(t) in The M.P. Land Revenue Code, 1959