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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(3) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999 (3)Upon production of such a certificate in respect of landed property, the land record entries shall be duly mutated by the Revenue Authority concerned.
