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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(2)If within the said period of three months the Collector receives any order from any Court requiring the Collector to place at its disposal the whole or part of the amount of compensation payable to the proprietor concerned, the Collector shall comply with the order of the Court.