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State of Madhya Pradesh - Section

Section 10 in Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018

10.

A party acquiring a right or interest in land assessed for the purpose of agriculture under section 59 may apply for effecting the mutation of a right or interest in land records under section 110 and partition of holding under section 178 in a common proceedings.