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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Madhya Pradesh - Subsection

Section 182(1) in The M.P. Land Revenue Code, 1959

(1)A Government lessee shall, subject to any express provisions in this Code, hold his land in accordance with the terms and conditions of the grant, which shall be deemed to be a grant within the meaning of the Government Grants Act, 1895 (XV of 1895).