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[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

State of Madhya Pradesh - Subsection

Section 107(1)(b) in The M.P. Land Revenue Code, 1959

(b)a map shall be prepared for abadi showing the area occupied by holders and the area not so occupied, giving separate plot numbers and such other particulars as may be prescribed which shall be called "abadi map";