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 155] [Entire Act] State of Madhya Pradesh - Subsection Section 155(h) in The M.P. Land Revenue Code, 1959 (h)all moneys becoming payable to such entity owned and controlled by the State Government as may be notified by the State Government in this behalf: [Inserted by M.P. Act No. 23 of 2018]
