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

State of Madhya Pradesh - Subsection

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

(xiii)regulation of division of lands in urban areas into plot numbers, recognition of existing survey numbers as plot numbers, reconstitution of plot numbers or formation of new plot numbers under Section 93;