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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(1)(v) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(v)displaced tenants subjects to the provisions of Section 202 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);