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[Cites 0, Cited by 0] [Section 165(9)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(9)(i) in The M.P. Land Revenue Code, 1959

(i)prevent a bhumiswami from transferring any right in his land by way of mortgage to secure payment of an advance made to him by co-operative society subject to the condition that the land shall not be sold to secure recovery, without exhausting the procedure prescribed in Section 154-A; or