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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(12) in The Bhopal Debt Redemption Act, 1955

(12)"rent" has the same meaning as in the Bhopal State Land Revenue Act, 1932 (Bhopal Act No. IV of 1932) but when rent is paid in kind or service, it shall, for the purpose of this Act, mean the money value thereof;