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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(3) in The M.P. Land Revenue Code, 1959

(3)For the purposes of this section the Collector shall be deemed to be the successor in office of any Revenue Officer who has left the district or who has ceased to exercise powers as a Revenue Officer and to whom there is no successor in the district.