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

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

(d)the gross assets and the net assets of the estate or mahal under the theka or under-tenure;

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