Section 224(a) in The M.P. Land Revenue Code, 1959
(a)[ to collect land revenue and other related taxes and cesses payable through him and such other government dues ordered to be collected through him after deducting the collection charges, as may be determined by the State Government time to time, and pay into the Government treasury;] [Substituted by M.P. Act No. 23 of 2018]
