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[Cites 0, Cited by 0] [Section 168(4)] [Section 168] [Entire Act]

State of Madhya Pradesh - Subsection

Section 168(4)(d) in The M.P. Land Revenue Code, 1959

(d)the grant of a right merely to cut grass or to graze cattle or to grow "singhara" or to propagate or collect lac, or to pluck or collect tendu leaves shall not be deemed to be a lease of the land.]