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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1)(b) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(b)the area of land held by each displaced person, if any, in the benefited zone or outside that zone in any village or area specified under Section 10 as tenure holder, tenant or Government lessee;