Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 165(9)] [Section 165] [Entire Act] State of Madhya Pradesh - Subsection Section 165(9)(ii) in The M.P. Land Revenue Code, 1959 (ii)affect the right of any such society to secure recovery or an advance made to him, in accordance with the provisions of Section 154-A]