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State of Madhya Pradesh - Section
Section 21 in The M.P. Land Revenue Code, 1959
21. [ ***] [Deleted by M.P. Act No. 23 of 2018]
| 21. Other Officers.- (1) The State Government may appoint such other officers and invest them with such power as may be necessary to give effect to the provisions of this Code.(2) Such officers shall discharge such duties and be subordinate to such authorities as the State Government may direct. |