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State of Madhya Pradesh - Section

Section 214 in The M.P. Land Revenue Code, 1959

214. No instrument necessary to effect transfer.

- Notwithstanding anything contained in any law for the time being in force-
(a)no instrument in writing shall be necessary in order to give effect to a transfer involved in carrying out any scheme of consolidation of holdings; and
(b)no such instrument, if executed, shall require registration.