Section 127(1)(a) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(1)(a) in The M.P. Land Revenue Code, 1959

(a)affix the boundary marks between his land and village road or sector road or unoccupied land or land reserved for community purposes adjoining it, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 127(1)(a) in The M.P. Land Revenue Code, 1959