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State of Madhya Pradesh - Section

Section 103 in The M.P. Land Revenue Code, 1959

103. Land revenue or rent fixed under previous settlement or leases to continue.

- The land revenue or rent fixed for any land in an urban area under a settlement or a lease from Government with rights of renewal made before the coming into force of this Code shall, notwithstanding the expiry of the term of such settlement or lease, continue in force until the assessment on such land is fixed in accordance with the provisions of this Chapter.Chapter-IX Land Records