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State of Madhya Pradesh - Section
Section 255 in The M.P. Land Revenue Code, 1959
255. [ [Deleted by M.P. Act No. 23 of 2018]
***]| 255. Prescription of standards of cultivation and management.- (1) With a view to bring agricultural economy to a higher level of efficiency, the Government may, by rules, regulate standards of efficient cultivation and management.(2) Such rules may provide for the issue of directions as regards the methods of agriculture to be adopted, the use of improved seeds, conservation and proper utilisation of manure, sale of surplus foodgrains, and for ensuring proper wages and terms of employment of agricultural workers, and such other directions as may be necessary or desirable for the efficient utilisation of lands.(3) Such rules shall apply to agriculturists who cultivate personally land in excess of such limits as may be prescribed.(4) If any agriculturist to whom such rules apply under sub-section (3) fails to carry out the directions issued under sub-section (2), the State Government may have the directions carried out by any other agency in such manner as it deems fit and recover from him all such cost as may be incurred,. |