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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(5)(c) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(c)loss, if any, caused to the thekedar as a result of the determination of the theka;