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State of Madhya Pradesh - Section

Section 31 in The M.P. Land Revenue Code, 1959

31. Conferral of Status of Courts on Board and Revenue Officers.

- The Board or a Revenue Officer, while exercising power under this Code or any other enactment for the time being in force to enquire into or to decide any question arising for determination between the State Government and any person or between parties to any proceedings, shall be a Revenue Court.