Section 25(2)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

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State of Madhya Pradesh - Subsection

Section 25(2)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(a)in respect of such land as is referred to in clause (a) of sub-section (1), the amount determined under sub-clause (i) thereof to the landlord and the amount determined under sub-clause (ii) to the tenant; and

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State of Madhya Pradesh - Subsection

Section 25(2)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967