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State of Madhya Pradesh - Section

Section 26 in The M.P. Land Revenue Code, 1959

26. Collector in case of temporary vacancy.

- If the Collector dies or is disabled from performing his duties, the officer who is temporarily placed in charge of the current duties of the Collector shall be held to be the Collector under this Code until the State Government appoints a successor to the Collector so dying or disabled and such successor takes charge of his appointment.