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State of Madhya Pradesh - Section

Section 134 in The M.P. Land Revenue Code, 1959

134. Execution of bond for abstaining from repetition of certain acts.

- Any person who encroaches upon or causes any obstruction under Section 131, 132 or 133 may be required by the Tahsildar to execute a personal bond for such sum not exceeding five hundred rupees, as he may deem fit, for abstaining from repetition of such act.