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[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11A(1)(b) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(b)take or cause to be taken possession of the land declared surplus under sub-section (6) of Section 11 and vested in the State Government absolutely free from all encumbrances under Section 12 immediately; and