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State of Madhya Pradesh - Section

Section 78 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

78. Date from which the grant shall be payable.

- The rehabilitation grant due under Section 77 shall be payable on or from the date on which the compensation payable to the proprietor in respect of the property divested has been paid.