Section 16(1)(iii) in The M.P. Gram Nyayalaya Adhiniyam, 1996

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State of Madhya Pradesh - Subsection

Section 16(1)(iii) in The M.P. Gram Nyayalaya Adhiniyam, 1996

(iii)to hear and dispose of cases under Sections 248 and 250 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and for that purpose the Gram Nyayalaya shall be deemed to be the Court of Tahsildar :

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State of Madhya Pradesh - Subsection

Section 16(1)(iii) in The M.P. Gram Nyayalaya Adhiniyam, 1996