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State of Madhya Pradesh - Section

Section 25 in The M.P. Land Revenue Code, 1959

25. Powers exercisable on transfer.

- If any Revenue Officer, who has been invested with any powers under this Code in any tahsil or district, is transferred to an equal or higher office of the same nature in any other tahsil or district, he shall, unless the State Government otherwise directs, exercise the same powers under this Code in such other tahsil or district.