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[Cites 0, Cited by 0] [Section 27E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27E(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(1)Upon confirmation of the scheme of consolidation, the Consolidation Officer shall, if necessary demarcate the boundaries of the holdings and shall proceed to announce the decisions finally made an cause to be prepared in accordance with the scheme, a new field map, record-of-rights, other records as prescribed under Section 114 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).