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State of Madhya Pradesh - Section
Section 116 in The M.P. Land Revenue Code, 1959
116. [ [Deleted by M.P. Act No. 23 of 2018]
***]| 116. [ Disputes regarding entry in khasra or in any other land records. [Inserted by M.P. Act No. 15 of 1971 (w.e.f. 7-5-1971).]- (1) If any person is aggrieved by an entry made in the land records prepared under Section 114 in respect of matters other than those referred to in Section 108, he shall apply to the Tahsildar for its correction within one year of the date of such entry.(2) The Tahsildar shall, after making such enquiry as he may deem fit, pass necessary orders in the matter.] |