[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 112 in The M.P. Land Revenue Code, 1959
112. [ [Deleted by M.P. Act No. 23 of 2018]
***]| 112. [ Intimation of transfers by Registering Officers. [Substituted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).]- When any document purporting to create, assign or extinguish any title to or any charge on land used for agricultural purposes, or in respect of which a field book has been prepared, is registered under the Indian Registration Act, 1908 (XVI of 1908), the Registering Officer shall send intimation to the Tahsildar having jurisdiction over the area in which the land is situate in such form and at such times as may be prescribed by rules under this Code.] |