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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(3) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (3)Where there are co-sharers, the amount of compensation shall be distributed between them in proportion to the shares held by them.
