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State of Madhya Pradesh - Section

Section 106 in The M.P. Land Revenue Code, 1959

106. [ Appointment of Revenue Inspectors in non-urban areas. [Substituted by M.P. Act No. 23 of 2018]

- The Collector may appoint in each Revenue Inspector circle a Revenue Inspector to supervise the preparation and maintenance of land records and to perform such other duties as may be prescribed.]