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State of Madhya Pradesh - Section

Section 120 in The M.P. Land Revenue Code, 1959

120. Requisition of assistance in preparation of maps and record of rights.

- Subject to rules made under this Code, any Revenue Officer, Revenue Inspector, [Nagar Sarvekshak] [Substituted 'Measurer' by M.P. Act No. 23 of 2018] or Patwari may, for the purpose of preparing or revising any map or plan required for or in connection with any record or register under this Chapter, call upon any holder of land and any holder of plot in abadi to point out the boundaries of his land or plot.