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State of Madhya Pradesh - Section

Section 230 in The M.P. Land Revenue Code, 1959

230. Appointment of kotwars and their duties.

- [(1) ***] [Deleted by M.P. Act No. 23 of 2018]
(2)Every person who at the coming into force of this Code holds the post of a village watchman in the Bhopal and Sironj regions or of a chowkidar in the Vindhya Pradesh region shall be deemed to be a kotwar under this section.