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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(h) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(h)the extent of land available from the benefited zones that would be irrigated by the lime the displaced persons arc required lo leave their lands, and from the villages and areas specified under Section 10 for resettlement of the displaced persons;