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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1) in The Bhopal Debt Redemption Act, 1955

(1)"agricultural produce" means the agricultural produce of an agriculturist raised by him or by his servants or by labour hired by him and includes crops, whether standing or gathered, and the fruit and flowers of trees, plants, vegetables and grass.