Section 13A in The M.P. Ceiling On Agricultural Holdings Act, 1960
13A. [ Holder liable to pay compensation for profit on surplus land. [Substituted by M.P. Act No. 12 of 1974. (w.e.f. 7-3-1974.)]
- Where any land vests in the State Government under Section 12, the holder of the land shall be liable to pay to the State Government in such manner and in accordance with such principles as may be prescribed profits earned on the land by him during the period the land has remained with him after the appointed day.]
