Section 6(iii) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(iii)[ any land belonging to a tenure holder which is held by occupancy tenant specified in sub-section (1) of Section 185 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) shall not be deemed to be held by such tenure holder;] [Substituted by M,P. Act No. 1 of 1984.]
