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] [Section 250B] [Entire Act] State of Madhya Pradesh - Subsection Section 250B(3) in The M.P. Land Revenue Code, 1959 (3)The Tahsildar may, if necessary, use such force including Police force as may be necessary to put the allottee in actual possession of the land.
