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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Madhya Pradesh - Subsection

Section 108(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)Any such agreement or compromise entered into without the leave of the Revenue Court, so recorded, shall be voidable against all parties other than the minor.