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 129] [Entire Act] State of Madhya Pradesh - Subsection Section 129(3) in The M.P. Land Revenue Code, 1959 (3)For carrying out the demarcation the Revenue Inspector or Nagar Sarvekshak or Patwari may take the assistance of such agency and in such manner as may be prescribed.
