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State of Madhya Pradesh - Section

Section 217 in The M.P. Land Revenue Code, 1959

217. Suspension of partition proceedings during currency of consolidation proceedings.

- When an application for the consolidation of holdings has been admitted under Section 208, no proceedings for partition of the holdings which will affect the scheme of consolidation shall be commenced and all such proceedings pending shall remain in abeyance during the continuation of the consolidation proceedings.