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 18(1)] [Section 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(1)(v) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (v)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the owner;