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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(c) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(c)where such person is a tenant, determine the rent payable on account of the use or occupation of the land; and