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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Madhya Pradesh - Subsection

Section 161(1)(i) in The M.P. Land Revenue Code, 1959

(i)that the land has been wholly or partially rendered unfit for cultivation in consequence of floods or other cause beyond the control of such bhumiswami;