Legal Document View

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
[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2)(e) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(e)the form of and the details to be incorporated in the statement showing the amount of compensation due to the claimant under sub-section (1), and the matters required to be prescribed under sub-section (5) of Section 13;