Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 11 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961 11. Without prejudice to the provision contained in the proviso to Section 11, no displaced landholder shall be allotted land exceeding one hundred acres.
