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[Cites 0, Cited by 0] [Section 165(6)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(6)(iii) in The M.P. Land Revenue Code, 1959

(iii)whether the transfer serves, or is likely to serve or prejudice the social, cultural and economic interest of the residents of the Scheduled Area;