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[Cites 0, Cited by 0] [Section 165(4)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(4)(a) in The M.P. Land Revenue Code, 1959

(a)in favour of any person who shall as a result of the transfer become entitled to land which together with the land, if any, held by himself or by his family will in the aggregate exceed such ceiling limits as may be prescribed;