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State of Madhya Pradesh - Section

Section 82 in The M.P. Land Revenue Code, 1959

82. Announcement of Settlement.

(1)When the assessment of any land has been fixed in accordance with Section 79, notice thereof shall be given in accordance with rules made under this Code, and such notice shall be called the announcement of the settlement.
(2)The assessment of any land, as announced under this section, shall be the land revenue payable annually on such land during the term of the settlement unless it is modified in accordance with the provisions of this Code, or any other law.