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[Cites 0, Cited by 0] [Section 170A(2)] [Section 170A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 170A(2)(b) in The M.P. Land Revenue Code, 1959

(b)where such land has been diverted for non-agricultural purposes, he shall fix the price of such land which it would have fetched at the time of transfer and order the transferee to pay the difference, if any, between the price so fixed and the price actually paid to the transferer within a period of six months.]