Section 155(e) in The M.P. Land Revenue Code, 1959
(e)[ all moneys becoming payable to the Madhya Pradesh State Agro Industries Development Corporation Limited- [Substituted by M.P. Act No. 30 of 1973 (w.e.f. 1-6-1973).](i)on account of penalty, cost of agricultural implements or other materials sold by the Corporation to agriculturists for the purpose of agriculture or improvement of land or otherwise, under any agreement of sale of such implements or materials by the said Corporation;(ii)in repayment of any loan advanced by the said Corporation or of any amount due to the said Corporation under any lease, contract, or agreement with or any other dealing of the said Corporation :
