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[Cites 0, Cited by 0] [Section 221(2)] [Section 221] [Entire Act]

State of Madhya Pradesh - Subsection

Section 221(2)(c) in The M.P. Land Revenue Code, 1959

(c)providing for the procedure to be followed by the Consolidation Officer in dealing with applications for the consolidation of holdings and for the appointment and constitution of any Advisory Committee or Panchayat to assist the Consolidation Officer in the examination or preparation of the scheme;