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State of Madhya Pradesh - Section

Section 9 in Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018

9.

Quarterly report of pending cases under sub-section (7) of section 110 shall be sent to the Collector in Form XI by the tenth day of the next quarter. The State Government may set up an electronic system for monitoring to generate such reports automatically.Part - C Common proceedings for mutation and partition of holding in case of land assessed for the purpose of agriculture