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 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (4)Any balance remaining due after the sale of the property may also be recovered in the manner provided under this Act from any other assets of the loanee.
