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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Madhya Pradesh - Subsection

Section 147(5) in The M.P. Land Revenue Code, 1959

(5)The Sub-Divisional Officer issuing the arrest warrant may withdraw such warrant if the defaulter pays or undertakes to pay the whole or substantial portion of the arrears and furnishes adequate security therefor.] [Added by M.P. Act No. 23 of 2018]