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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(c) in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961

(c)no land which is being used for the purpose of a school, orphanage or hospital or which is being used exclusively for the purpose of religious worship shall be selected;