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State of Madhya Pradesh - Section

Section 229 in The M.P. Land Revenue Code, 1959

229. Entrustment of village management.

- Notwithstanding anything contained in this Code, the State Government may entrust the management of a village or the performance of the duties entrusted to a patel, to a Gram Panchayat or where a Gram Panchayat has not been constituted, to a Gram Sabha [***] [Omitted 'constituted in accordance with the provisions of Section 232' by M.P. Act No. 23 of 2018].B-Kotwars