Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17E] [Entire Act] State of Madhya Pradesh - Subsection Section 17E(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (a)where on the date of taking possession, the land was in actual occupation of a Bhumiswami, the whole amount so calculated shall be payable to the Bhumiswami; and
