(1)Subject to rules made under Section 258, the Collector may appoint for each village or group of villages one or more patels.(2)When there are two or more patels in a village, the Collector may distribute, subject to rules made under Section 258, duties of the office of patel in such manner as he may think fit.(3)[ Where in the Vindhya Pradesh region, patwari has been performing the duties imposed on a patel under this Code immediately before the commencement of this Code, he shall continue to perform such duties and shall be deemed to be patel for purposes of this Code, until a Patel is appointed under sub-section (1).] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 2-10-1959).]
