Section 11A(1)(c) in The M.P. Ceiling On Agricultural Holdings Act, 1960

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State of Madhya Pradesh - Subsection

Section 11A(1)(c) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(c)by a notice require the holder to give his option within a period of fifteen days from the date of receipt of such notice about the land he intends to retain failing which the competent authority shall to the extent possible include the encumbered and improved land in the land to be retained by the holder.

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State of Madhya Pradesh - Subsection

Section 11A(1)(c) in The M.P. Ceiling On Agricultural Holdings Act, 1960