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State of Madhya Pradesh - Section

Section 26 in The M.P. Ceiling On Agricultural Holdings Act, 1960

26. Determination of debt.

- Subject to the provisions of Section 27 the competent authority shall, after hearing t he debtor and the creditor, if present and making such further enquiry as it may deem fit, determine the amount which should be paid to creditors out of the amount of compensation determined under Section 16.