Section 181(2)(c) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 181(2)] [Section 181] [Entire Act]

(c)holds any land from the State Government in the Sironj region as a gair khatedar tenant as defined in the Rajasthan Tenancy Act, 1955 (3 of 1955);

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