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State of Madhya Pradesh - Section

Section 7 in The M.P. Land Revenue Code, 1959

7. [ Jurisdiction of Board. [Substituted by M.P. Act No. 23 of 2018]

- The Board shall exercise the powers and discharge the functions conferred upon it by or under this Code or such other functions as have been conferred or may be conferred by or under any enactment upon it or as may be specified by a notification of the State Government or Central Government in that behalf.]