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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(2)[ In addition to the compensation payable under sub-section (1) the State Government shall pay to the holder of such land additional compensation-
(i)for any improvement made by him on land; or
(ii)for trees, if any, standing on land.]