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State of Madhya Pradesh - Section
Section 225 in The M.P. Land Revenue Code, 1959
225. [ [Substituted by M.P. Act No. 23 of 2018]
***]| 225. Duties imposed under any law upon land holders deemed to be imposed on patels.- If by any enactment for the time being in force, any public duties are imposed on or public liabilities are declared to attach to landholders, their managers or agents, such duties shall be deemed to be imposed upon and such liabilities shall be held to attach to patels appointed under this Code :Provided that nothing herein contained shall discharge the land-holders, their managers or agents from any duties or liabilities otherwise imposed upon them by law. |