[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 45 in The M.P. Land Revenue Code, 1959
45. [ [Deleted by M.P. Act 23 of 2018]
***]| 45. Transfer of certain pending proceedings to Settlement Commissioner.- All proceedings arising from the Madhya Bharat region and pending before the Director of Land Records in appeal, revision or review immediately before the coming into force of this Code, shall stand transferred to the Settlement Commissioner and every such proceeding shall be heard and decided by the Settlement Commissioner as if it had been entertained by him under the provisions of this Code. |