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] [Entire Act] State of Madhya Pradesh - Section Section 233 in The M.P. Land Revenue Code, 1959 233. [ Record of unoccupied land. [Substituted by M.P. Act No. 23 of 2018] - A record of all unoccupied land shall be prepared for every village and urban area in accordance with rules made in this behalf]
