Section 1(2)(c) in Rules Under The Suits Valuation Act

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State of Madhya Pradesh - Subsection

Section 1(2)(c) in Rules Under The Suits Valuation Act

(c)where the land pays no such revenue, or has been partially exempted from such payment, or is charged with any fixed payment in lieu of such revenue, and net profits have arisen from the land during the year next before the date of presenting the plaint - fifteen times such net profits; but where no such net profits have arisen therefrom - the amount at which the Court shall estimate the land with reference to the value of similar land in the neighbourhood;

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State of Madhya Pradesh - Subsection

Section 1(2)(c) in Rules Under The Suits Valuation Act