Section 222(3) in The M.P. Land Revenue Code, 1959
(3)[ Where in the Vindhya Pradesh region, patwari has been performing the duties imposed on a patel under this Code immediately before the commencement of this Code, he shall continue to perform such duties and shall be deemed to be patel for purposes of this Code, until a Patel is appointed under sub-section (1).] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 2-10-1959).]
