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State of Madhya Pradesh - Section

Section 139 in The M.P. Land Revenue Code, 1959

139. Land revenue recoverable from any person, in possession.

- In case of default by any person who is primarily liable under Section 138, the land revenue, including arrears, shall be recoverable from any person in possession of the land :Provided that such person shall be entitled to credit for the amount recovered from him in account with the person who is primarily liable.