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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(e) in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961

(e)an option shall be given to the landholder to state which of his lands shall be acquired from him; provided that the landholder shall not be entitled to demarcate portions of his lands which have no contiguity with each other.