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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Madhya Pradesh - Subsection

Section 161(1)(iv) in The M.P. Land Revenue Code, 1959

(iv)that the revenue payable by the bhumiswami in respect of the land is more than the revenue calculated at the rate fixed at the last settlement or under any other law for such land;