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 227 in The M.P. Land Revenue Code, 1959 227. Punishment of patels. - A Patel who is found negligent in the performance of any duty assigned to him under Section 224 [***] [Deleted 'or 225' by M.P. Act No. 23 of 2018], shall be liable under the order of the Tahsildar to a fine which may extend to twenty rupees.
