Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(a) in The M.P. Ceiling On Agricultural Holdings Act, 1960 (a)"creditor" means a person to whom a secured debt or claim is owing and "debtor" means the person by whom such debt is owed;
