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State of Madhya Pradesh - Section

Section 246 in The M.P. Land Revenue Code, 1959

246. [ Rights of persons holding house site in abadi. [Substituted by M.P. Act No. 23 of 2018]

— Every person who lawfully holds any land as a house site in the abadi immediately prior to coming into force of the Madhya Pradesh Land Revenue Code (Amendment) Act, 2018, shall be a Bhumiswami.]