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State of Madhya Pradesh - Section

Section 66 in The M.P. Land Revenue Code, 1959

66. Powers of District Survey Officer, Deputy Survey Officer and Assistant Survey Officer.

(1)In respect of lands under land survey the powers of the Collector, the Sub-Divisional Officer or the Tahsildar under this Code shall vest in the District Survey Officer, Deputy Survey Officer or Assistant Survey Officer respectively.
(2)The State Government may invest any Deputy Survey Officer or Assistant Survey Officer with all or any of the powers of the District Survey Officer under this Code.