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State of Madhya Pradesh - Section

Section 27 in The M.P. Land Revenue Code, 1959

27. Place of holding enquiries.

- Except for reasons to be recorded in writing, no Revenue Officer shall enquire into, or hear, any case at any place outside the local limits of his jurisdiction :[Provided that Sub-Divisional Officer may enquire into, or hear, any case at any place within the district.] [Substituted by M.P. Act No. 23 of 2018]