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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Bharat - Subsection

Section 23(6) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(6)Till the expiry of the period allowed for submitting an application under Section 21 or till the final decision of such application under this section, whichever may be earlier, the former status of the tenant or the sub-tenant, as the case may be, shall continue.