Section 123(4) in The M.P. Land Revenue Code, 1959
(4)The jamabandi of the villages in the Mahakoshal region for the agricultural year [1954-55] [Substituted by M.P. Act No. 24 of 1961 (w.e.t. 2-10-1959).] shall continue to be deemed to be record-of-rights of such village until a record-of-rights is prepared in accordance with the provisions of Section 108.
