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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(3)(b) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(b)in the charge of the person claiming to be interested in such property or of such respectable person as will undertake to keep such property. Such person shall be required to give a bond with one or more sureties of an amount not less than the value of the property, that he will take proper care of such property and produce it when called for.