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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016

(2)One copy of the agreement shall be kept by both the parties and one copy may be produced to the Tehsildar :Provided that no entry in revenue record shall be made on the basis of such agreement.