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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(3) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016 (3)On the death of Bataidar, the rights mentioned in the agreement shall be passed on to his legal heirs:Provided that an heir may refuse to cam such right.
