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] [Entire Act] State of Madhya Pradesh - Section Section 59A in The M.P. Land Revenue Code, 1959 59A. [ Assessment when to take effect. [Inserted by M.P. Act No. 15 of 1975 (w.e.f. 2-10-1959).] - The alteration or assessment made under the provision of Section 59 shall take effect from the date on which the diversion was made.
