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State of Madhya Pradesh - Section

Section 88 in The M.P. Land Revenue Code, 1959

88. Power to transfer, duty of maintaining maps and records to Settlement Officer.

- When a local area is under revenue survey, the duty of maintaining the maps and records may, under the orders of the State Government, be transferred from Collector to the Settlement Officer, who shall thereupon exercise all the powers conferred on the Collector in any of the provisions in Chapters IX and XVIII.