Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act] State of Madhya Pradesh - Subsection Section 258(2)(xxii) in The M.P. Land Revenue Code, 1959 (xxii)the prescription of the form of, and the additional particulars to be entered in the papers to be included in the record of rights under Section 108;