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 66C] [Entire Act] State of Madhya Pradesh - Subsection Section 66C(2) in The M.P. Co-Operative Societies Rules, 1962 (2)The Recovery Officer shall make an order directly to the lease-holder to handover the possession of the land to the original judgement-debtor.
