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State of Madhya Pradesh - Section

Section 56 in The M.P. Land Revenue Code, 1959

56. [ Construction of order. [Substituted by M.P. Act No. 10 of 1974 (w.e.f. 8-5-1974).]

- In this Chapter, unless the context otherwise requires, expression "order" means the formal expression of the decision given by the Board or a Revenue Officer in respect of any matter [in exercise of powers under this Code].]Chapter-VI Land and Land Revenue