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State of Madhya Pradesh - Section

Section 11J in The M.P. Moneylenders Act, 1934

11J.

[x x x] [[Omitted by M.P. Act No. 13 of 2001 (w.e.f. 20-4-2001). Prior to omission it read as under:'11-J. Interpretation of district.- For the purposes of sub-section (2) of Sections 11 -B and 11-C, 11-D, 11-F and 11-1 the term 'district' shall have the meaning assigned to it in the Central Provinces Land Revenue Act, 1917 (II of 1917).']]