Section 25(1)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

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State of Madhya Pradesh - Subsection

Section 25(1)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(a)in respect of any land which on the said date was in the occupation of a tenant-

(i)the annual rent payable by him; and

(ii)the average net annual income, if any, after deducting the rent, derived by him during the three years immediately preceding the said date;