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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(1)Every owner of land included in the scheme shall pay the cost or part of the cost, as the case may be, of the works which under the scheme are carried out by the District Committee in his land at the cost or part of the cost of the owner.