Section 159 in The M.P. Land Revenue Code, 1959

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State of Madhya Pradesh - Section

Section 159 in The M.P. Land Revenue Code, 1959

159. Land revenue payable by bhumiswamis.

- Every person becoming a bhumiswami under Section 158 shall pay as land revenue-

(a)if he was paying land revenue in respect of the lands held by him-such land revenue; or

(b)if he was paying rent in respect of the lands held by him-an amount equal to such rent.