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[Cites 0, Cited by 0] [Section 154A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 154A(2) in The M.P. Land Revenue Code, 1959

(2)Nothing in this section shall affect the liability of any person who may be liable under this Code for the payment of the arrears of land revenue or of any money recoverable in the same manner as an arrear of land revenue under Section 155.