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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1)(ii) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(ii)the lessee shall pay rent at the rate fixed by the Tahsildar subject to the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);