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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(a) in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(a)Amount recovered on account of excess compensation paid "65-Payment of Compensation to Landholders on the Abolition of Malguzari System-Deduct-Receipts and Recoveries on Capital Account."