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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(d) in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961

(d)land of every landholder to the extent of first fifty acres shall be exempt from acquisition and of the remainder only a moiety shall be liable for acquisition. But the area to be acquired may be increased or decreased by five acres or less as may be necessary to maintain the integrity of a khasra or survey number :