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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(1)The compensation payable to a holder under Section 16 shall be distributed between the secured reditors in the order of their priority and if there are more than one such reditors holding the same order of priority, it shall be distributed rateably between them in proportion to the amounts determined due.