Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in M.P. Minor Mineral Rules, 1996 (b)"Commissioner" of a revenue division of Madhva Pradesh have the same meaning assigned to it in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);
