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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2) in The Bhopal Debt Redemption Act, 1955

(2)In the case of any decree to which this Act applies the Tribunal shall calculate the value of such land by multiplying the annual land revenue payable by or relinquished in favour of such agriculturist in respect of such land, as the case may be, by the prescribed multiple.