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[Cites 0, Cited by 0] [Section 11A(4)] [Section 11A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11A(4)(a) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(a)No suit or proceeding for declaration of title or any right over any agricultural land declared surplus and vested in the State Government under this Act shall be entertained by any Court unless the plaintiff or applicant, as the case may be, has impleaded the State of Madhya Pradesh as one of the defendants or non-applicants, as the case may be, to such suit or proceeding.