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 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(b) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (b)all the members thereof shall, except as provided in clause (a) be treated as separate units.
