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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(1)In the event of the death of proprietor or a creditor, his legal representative will be entitled to receive the amount, and it shall be paid to him.