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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(6) in The M.P. Land Revenue Code, 1959

(6)The Bhumiswami shall give a written intimation of such diversion to the Sub-Divisional Officer along with the receipt of the deposit of the amount under sub-section (5), and the land shall be deemed to have been diverted from the date of such intimation.