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State of Madhya Pradesh - Section

Section 218 in The M.P. Land Revenue Code, 1959

218. Transfer of property during proceedings.

- When an application for the consolidation of holdings has been admitted, no bhumiswami upon whom the scheme will be binding shall have power, during the continuance of the consolidation proceedings, to transfer or otherwise deal with any part of his original holding or land so as to affect the rights of any other bhumiswami thereto under the scheme of consolidation.