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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(3)(e) in The M.P. Forest (Contract) Rules, 1927

(e)to recover as arrears of land revenue any part of the consideration which would have subsequently fallen due but for such termination or to resell the contract and to recover in like manner the account by which the price secured as such resale falls short of that part of the consideration which would have so fallen due.