Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(3) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(3)If the total amount determined payable to creditors is less than the compensation payable under Section 16 the amount payable to creditor shall be deducted from such compensation and the balance shall be payable to the holder of surplus land.