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 27] [Entire Act] State of Madhya Pradesh - Subsection Section 27(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976 (1)If the Nigam is satisfied that a land holder is unable to raise on ordinary loan may grant to such land holder a special loan.
