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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Madhya Pradesh - Subsection

Section 206(4) in The M.P. Land Revenue Code, 1959

(4)If in a case falling under sub-section (3), any scheme of consolidation of holdings is confirmed, it shall be binding on all the bhumiswamis of the village, and on any person who may subsequently be entitled to hold or occupy the land.