Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 222] [Entire Act] State of Madhya Pradesh - Subsection Section 222(1) in The M.P. Land Revenue Code, 1959 (1)Subject to rules made under Section 258, the Collector may appoint for each village or group of villages one or more patels.
