Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Maharashtra - Subsection Section 24(e) in Madhya Pradesh Bhudan Yagna Act, 1953 (e)the [holder] [Substituted for the word 'lessee' by Madhya Pradesh Act 21 of 1954, Section 14(i), (iii) and (v).] shall not allow the land to lie fallow for a period in excess of two years ;
