Section 32(2)(b) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Madhya Bharat - Subsection

Section 32(2)(b) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(b)debts due to local authorities, which are charged on the immovable property belonging to the debtor or which are recoverable as the current year's land revenue,

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State of Madhya Bharat - Subsection

Section 32(2)(b) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956