Section 4(5)(i) in The M.P. Ceiling On Agricultural Holdings Act, 1960

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State of Madhya Pradesh - Subsection

Section 4(5)(i) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(i)no Court shall entertain any suit for the specific performance of any contract of sale of land on the basis of any agreement or document made [on or before the 1st January, 1971] [Substituted by M.P. Act No. 20 of 1974 (w.e.f. 7-3-1974.)], or

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State of Madhya Pradesh - Subsection

Section 4(5)(i) in The M.P. Ceiling On Agricultural Holdings Act, 1960