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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Madhya Pradesh - Subsection

Section 109(1)(a) in The M.P. Land Revenue Code, 1959

(a)to the Patwari or any person authorised by the State Government in this behalf or Tahsildar, in case of land situated in non-urban area;