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[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66A(2)(ii) in The M.P. Co-Operative Societies Rules, 1962

(ii)At the end of the period specified in the proclamation, the land will revert to the judgement-debtor for which the Recovery Officer will issue a certificate in prescribed form. The retention of the land beyond the period will result in penalty specified above.