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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1)(d) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(d)choice of land for purpose of grant or for working thereon as agricultural labourer in the benefited zone, or in the village or area specified under Section 10 and choice of the land in new abadi or, as the case may be, in the extended part of the existing abadi.