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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(d) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (d)that the Agricultural and Rural Development purpose concerns the land offered in security, or any part thereof as may be relevant.
