Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 5 in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018 5. The demarcation report under sub-section (2) of section 129 shall be submitted to the Tahsildar in Form II.
