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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1)(f) in The M.P. Land Revenue Code, 1959

(f)if such order is passed by any Revenue Officer in respect of whom a direction has been issued under sub-section (3) of section 12 - to such Revenue Officer as the State Government may direct;