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

State of Madhya Pradesh - Subsection

Section 2(2)(a) in The Bhopal Debt Redemption Act, 1955

(a)the revenue or rent or the aggregate of revenue or rent, as the case may be, payable by him exceeds rupees five hundred; or