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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Land Revenue Code, 1959

(2)[ The State Government may alter the limits of any district or subdivision or tahsil and may create new or abolish existing districts or sub-divisions or tahsils:Provided that the State Government shall invite objections to such proposals in the prescribed Form and shall take into consideration objections received, if any.] [Substituted by M.P. Act No. 23 of 2018]