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] [Section 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(2) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960 (2)The payment may also be remitted to the payee through the authorised agent if he so desires on production of the payment order and power of attorney.
