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State of Madhya Pradesh - Section

Section 70 in The M.P. Land Revenue Code, 1959

70. Determination of abadi of village.

- The District Survey Officer shall, in the case of every inhabited village, ascertain and determine, with due regard to rights in lands, the area to be reserved for the residence of the inhabitants or for purposes ancillary thereto, and such area shall be deemed to be the abadi of the village.