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] [Section 168] [Entire Act] State of Madhya Pradesh - Subsection Section 168(2) in The M.P. Land Revenue Code, 1959 (2)The lessee shall hold the land on such terms and conditions as may be agreed upon between him and the Bhumiswami.
