Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(3) in The M.P. Land Revenue Code, 1959 (3)This Code shall [come into force on such date] [Came into force from 2nd October, 1959 vide Notification No. 11135- VII-N, dated 21-9-1959, published in M.P. Rajpatra, dated 21-9-1959.] as the State Government may, by notification, appoint.
