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State of Madhya Pradesh - Section

Section 228 in The M.P. Land Revenue Code, 1959

228. Appointment of substitute patel.

- Where a patel is temporarily unable to perform his duties the Sub-Divisional Officer may, on his application or otherwise, appoint a substitute for a period of not exceeding, six months and the substitute so appointed shall, for all the purposes of this Code, be deemed to be a patel.