Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 23 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960 23. Interim compensation under Section 18 shall be paid to the holder on his furnishing an indemnity bond with security bond in Forms G and H.
