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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2)(i) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(i)the proximity of alternative agricultural land (which may be earmarked for grant to the displaced persons) to the new abadi or as the case may be, to the extended part of the existing abadi (the distance between such agricultural lands and the new or the extended part of the existing abadi may ordinarily not exceed 8 km.);