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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(2)(xxxix) in The M.P. Land Revenue Code, 1959

(xxxix)prescription of the manner in which land forfeited under Section 166 shall be selected and demarcated and land revenue fixed on land left with transferee;