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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2)(l) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(l)the manner in which applications for purchase of right in trees shall be made, and the procedure which shall be followed by the Revenue Officers in disposing them of, under Sections 44 and 58;