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[Cites 0, Cited by 0] [Section 59B(1)] [Section 59B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59B(1)(a) in The M.P. Land Revenue Code, 1959

(a)the date on which such diversion was made if in the area concerned there was in force any enactment repealed under Section 261 which contained provision for alteration or reassessment on such diversion;