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 109] [Entire Act] State of Madhya Pradesh - Subsection Section 109(5) in The M.P. Land Revenue Code, 1959 (5)Any report regarding the acquisition of any right under this section received after the specified period shall be dealt with in accordance with the provisions of section 110.]
