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[Cites 0, Cited by 0] [Section 170A(2)] [Section 170A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 170A(2)(a) in The M.P. Land Revenue Code, 1959

(a)[ subject to the provisions of clause (b), set aside such transfer if made by a holder belonging to a tribe which has been declared to be an aboriginal tribe under sub-section (6) of Section 165 and restore the land to the transfer; or] [This clause of sub-section (2) of Section 170-A is applicable to Non-Scheduled Areas of the State.]