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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(2)(a) in The M.P. Land Revenue Code, 1959

(a)no mortgage of any land by a bhumiswami shall hereafter be valid unless atleast five acres of irrigated or ten acres of unirrigated land is left with him free from any encumbrance or charge;