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[Cites 0, Cited by 0] [Section 372(47)] [Section 372] [Entire Act]

State of Madhya Pradesh - Subsection

Section 372(47)(iv) in M.P. Civil Court Rules, 1961

(iv)under Section 15 (3)(b) of the Bhopal Abolition of Jagirs and Land Reforms Act, 1953 (X of 1953), or