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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Bharat - Subsection

Section 25(ii) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(ii)any bonafide transferee for value without notice of the real nature of such transfer or his representative where such transfer or representative holds it under a registered deed executed on or before the 1st January, 1951.