Section 181(2)(b) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

State of Madhya Pradesh - Subsection

Section 181(2)(b) in The M.P. Land Revenue Code, 1959

(b)holds any land in the Vindhya Pradesh region as a special tenant as defined in the Vindhya Pradesh Land Revenue and Tenancy Act, 1953 (III of 1955), or as a gair haqdar tenant any grove or tank or land which has been acquired or which is required for Government or public purposes; or

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State of Madhya Pradesh - Subsection

Section 181(2)(b) in The M.P. Land Revenue Code, 1959