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

State of Madhya Pradesh - Subsection

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

(b)to recover as arrears of land revenue any part of the consideration which has fallen due but is still unpaid on the date of the termination of the contract;