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State of Madhya Pradesh - Section

Section 67 in The M.P. Land Revenue Code, 1959

67. Formation of survey numbers, block numbers, plot numbers and their grouping into villages in non-urban areas or into sectors in urban areas.

- Subject to rules made under this Code, the District Survey Officer may -
(a)take measurements of the land to which land survey extends and construct such number of survey marks thereon as may be necessary;
(b)divide such land into survey numbers, recognize existing survey numbers, reconstitute survey numbers or form new survey numbers in land used for agricultural purpose;
(c)divide such land into block numbers, recognize existing block numbers, reconstitute block numbers or form new block numbers in land used for non agricultural purpose;
(d)divide blocks in plot numbers, recognize existing plot numbers, reconstitute plot numbers or form new plot numbers in land used for non agricultural purpose;
(e)group survey numbers and blocks into villages in non-urban areas and into sectors in urban areas :
Provided that the plots of any land lying within the boundaries of a layout approved under the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973), shall be deemed to be plots under this Code :Provided further that except as hereinafter provided and subject to the approved development plan of the area, if any, no survey number or plot number shall henceforth be made of an extent less than the minimum prescribed.