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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Madhya Pradesh - Subsection

Section 85(1) in The M.P. Land Revenue Code, 1959

(1)The term of settlement shall be fixed by the State Government and shall not be less than thirty years :Provided that if, at any time during the currency of the settlement, the State Government finds that having regard to changes in general conditions subsequent to the settlement, it is desirable that the assessment should be reduced, it may reduce such assessment for such period as it may deem fit.