Section 158(3)(i) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Madhya Pradesh - Subsection

Section 158(3)(i) in The M.P. Land Revenue Code, 1959

(i)who is holding land in bhumiswami right by virtue of a lease granted to him by the State Government or the Collector or the Allotment Officer on or before the commencement of the Madhya Pradesh Land Revenue Code (Amendment) Act, 1992 from the date of such commencement, and (ii) to whom land is allotted in bhumiswami right by the State Government or the Collector or the Allotment Officer after the commencement of the Madhya Pradesh Land Revenue Code (Amendment) Act, 1992 from the date of such allotment, shall be deemed to be a bhumiswami in respect of such land and shall be subject to all the rights and liabilities conferred and imposed upon a bhumiswami by or under this Code :

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State of Madhya Pradesh - Subsection

Section 158(3)(i) in The M.P. Land Revenue Code, 1959