Section 24(1)(a) in The Bhopal Debt Redemption Act, 1955

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State of Madhya Pradesh - Subsection

Section 24(1)(a) in The Bhopal Debt Redemption Act, 1955

(a)the land of an agriculturist the land revenue or rent payable by whom or relinquished in whose favour does not exceed fifty rupees per annum, shall not be sold or otherwise transferred in execution of a decree to which this Act applies nor shall a final decree for foreclosure be passed in respect of such land, and

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State of Madhya Pradesh - Subsection

Section 24(1)(a) in The Bhopal Debt Redemption Act, 1955