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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(1)(d) in The Central Provinces Court of Wards Act, 1899

(d)expenses required until the next harvest for the cultivation of land belonging to any Government Ward and directly cultivated by him or the Court of Wards.