Section 108(1)(d) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Madhya Pradesh - Subsection

Section 108(1)(d) in The M.P. Land Revenue Code, 1959

(d)the nature and extent of interest in land assigned or granted to any person by the State Government or by the person authorised under any enactment or direction of the State Government or the Central Government along with -

(i)the nature and extent of the respective interests of such persons and the conditions or liabilities, if any;

(ii)the land revenue or lease rent payable by such persons if any; and

(iii)such other particulars as may be prescribed.

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State of Madhya Pradesh - Subsection

Section 108(1)(d) in The M.P. Land Revenue Code, 1959