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State of Madhya Pradesh - Section

Section 21 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

21. After the apportionment to be made under Section 20 and the instalments of secured debts to be paid are determined, the Competent Authority shall draw up the final order in Form E regarding the amount of compensation payable to the holder and its disposal. A copy of this order shall be handed over to the holder.