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] [Section 243] [Entire Act] State of Madhya Pradesh - Subsection Section 243(2) in The M.P. Land Revenue Code, 1959 (2)Where unoccupied land for purposes of abadi is not available, the State Government may acquire any land for the extension of abadi.
