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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(2) in The M.P. Land Revenue Code, 1959

(2)A person may, at his option, pay up to ten years land revenue in advance :Provided that no rebate shall be granted on such advance payment: Provided further that if the land revenue is subsequently enhanced the difference amount shall be payable.]