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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

(2)The Authorised Officer shall cause to be prepared a site plan showing plots of land under occupation by each family of area and the Mohalla Sabha. A rough map of the Mohalla shall be attached to the said register which need not be according to scale.