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State of Madhya Pradesh - Section

Section 7 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016

7. Right of relief in natural calamity.

- In case of damage of crop due to natural calamity or otherwise, the right to receive the relief to be given by State Government and amount of claims by Insurance Company shall be in accordance with the agreement executed between Bhumiswami and Bataidar.