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State of Madhya Pradesh - Section

Section 11 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

11. Appointment of Compensation Officer.

- The State Government shall for the purpose of assessment of compensation to be paid in accordance with Section 8, appoint for any specified area one or more Revenue Officers, and such officers shall be designated as Compensation Officers.