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State of Madhya Pradesh - Section

Section 65 in The M.P. Land Revenue Code, 1959

65. District Survey Officer, Deputy Survey Officer and Assistant Survey Officer.

(1)In respect of the lands under land survey, -
(a)the Collector of a district shall be the District Survey Officer;
(b)the Sub-Divisional Officer of a sub-division shall be the Deputy Survey Officer for his sub-division;
(c)the Tahsildar, Additional Tahsildar or Naib Tahsildar shall be Assistant Survey Officer within their respective jurisdiction.
(2)All District Survey Officers shall be subordinate to the Commissioner Land Records.
(3)All Deputy Survey Officer and Assistant Survey Officers in a district shall be subordinate to the District Survey Officer.
(4)All Assistant Survey Officers in a sub-division shall be subordinate to the Deputy Survey Officer.