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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(11) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(11)"Waste land" means any land lying waste on account of water logging, salinity, accumulation of sand, growth of woods, soil erosion or any other cause or lying uncultivated for not less than two consecutive years;