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[Cites 0, Cited by 0] [Section 165(4)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(4)(ii) in The M.P. Land Revenue Code, 1959

(ii)in the case of transfer in favour of Co-operative Society for industrial purpose or a transfer by way of mortgage subject, however, to the condition that no mortgage for agricultural purposes shall authorise sale for recovery of an advance in contravention of clause (b) of Section 147;