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State of Madhya Pradesh - Section

Section 91 in The M.P. Land Revenue Code, 1959

91. Power to grant power of Settlement Officer during term of Settlement.

- The State Government may, after the closure of the revenue survey and during the term of settlement, invest any Revenue Officer with all or any of the power of the Settlement Officer under this Chapter, within such area and subject to such restrictions and for such period as it may think fit.