58G. [ Power of authorised officer. [Substituted By M.P. Act. No. 13 of 1968.]
- For the purposes of Section 58-F, the authorised officer shall exercise the powers conferred on a Revenue Officer of his grade and follow the procedure laid down, for the purpose in the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959), and the rules made thereunder.]
