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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(ii) in Madhya Pradesh Bhudan Yagna Act, 1953

(ii)the [allottee] [Substituted for the words 'lease out' and 'lessee' respectively, by Madhya Pradesh Act 21 of 1954, Section 13.] shall not have and shall not be entitled to claim any rights except as provided for in this Act.