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State of Madhya Pradesh - Section

Section 76 in The M.P. Land Revenue Code, 1959

76. Powers provided under this Chapter to be exercised by Collector, Sub-Divisional Officer and Tahsildar in area not under land survey.

- In any area not under land survey, the Collector, the Sub-Divisional Officer or the Tahsildar shall exercise the powers of District Survey Officer, Deputy Survey Officer or Assistant Survey Officer respectively provided under this Chapter within their respective jurisdiction.