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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Madhya Pradesh - Subsection

Section 107(2) in The M.P. Land Revenue Code, 1959

(2)For each urban area a map shall be prepared of each sector showing the area occupied by holders and area not so occupied, giving separate survey numbers, block numbers and plot numbers and such other particulars as may be prescribed, which shall be called "sector map".