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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2)(h) in The Bhopal Debt Redemption Act, 1955

(h)the determination of rateable shares of the land for the grant of simultaneous mortgages to holders of unsecured decrees as required in clause (c) of Section 25;