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[Cites 0, Cited by 0] [Section 165(6)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(6)(a) in The M.P. Land Revenue Code, 1959

(a)"Scheduled Area" means any area declared to be a Scheduled Area within the State of Madhya Pradesh under paragraph 6 of the Fifth Scheduled to the Constitution of India;