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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(1) in The M.P. Land Revenue Code, 1959

(1)In respect of the lands under land survey, -
(a)the Collector of a district shall be the District Survey Officer;
(b)the Sub-Divisional Officer of a sub-division shall be the Deputy Survey Officer for his sub-division;
(c)the Tahsildar, Additional Tahsildar or Naib Tahsildar shall be Assistant Survey Officer within their respective jurisdiction.