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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018

(1)The Collector, under sub - section (3) of section 129, under the control of Commissioner Land Records, may authorize one or more agency for the district to render assistance in carrying out demarcation and construction of boundary marks.