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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(c) in Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018

(c)in case the land has been given on lease or on licence by an authority established or controlled by the State Government-to the District Head of such authority or where there is no such district head - to the chief executive officer of such authority.