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State of Madhya Pradesh - Section

Section 27E in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

27E. Procedure on confirmation.

(1)Upon confirmation of the scheme of consolidation, the Consolidation Officer shall, if necessary demarcate the boundaries of the holdings and shall proceed to announce the decisions finally made an cause to be prepared in accordance with the scheme, a new field map, record-of-rights, other records as prescribed under Section 114 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).
(2)The new records prepare under sub-section (1) shall be deemed to have been prepared under Chapter IX of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).