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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

(2)When any land or building thereon is let to two or more persons holding in severally, the competent authority may, for the purpose of determining the net average annual income either treat the whole thereof as one property or with the written consent of the owner of such land treat each several holding therein or any two or more of such several holdings together as a separate property.