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[Cites 0, Cited by 0] [Section 165(6)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(6)(i) in The M.P. Land Revenue Code, 1959

(i)in such areas as are predominately inhabited by aboriginal tribes and from such date as the State Government may, by notification, specify, not be transferred nor it shall be transferable either by way of sale or otherwise or as a consequence of transaction of loan to a person not belonging to such tribe in the area specified in the notification;