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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Madhya Pradesh - Subsection

Section 108(1)(c) in The M.P. Land Revenue Code, 1959

(c)the names of all persons occupying the abadi of the village, or in urban area all persons occupying the land which was abadi of a village before the constitution of such urban area, as the case may be, along with the nature of their interest in land, plot numbers held by them and purpose for which the land is being used;