Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Madhya Bharat - Subsection Section 28(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (3)Nothing in this section shall impair the rights of an alienee or the holder of an encumbrance in good faith and for valuable consideration.
