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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Madhya Pradesh - Subsection

Section 129(1) in The M.P. Land Revenue Code, 1959

(1)The Tahsildar may, on application of a party depute a Revenue Inspector or Nagar Sarvekshak or Patwari to demarcate the boundaries of a survey number or of a sub-division of survey number or of a block number or of a plot number and construct boundary marks thereon.