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[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

State of Madhya Pradesh - Subsection

Section 107(1)(c) in The M.P. Land Revenue Code, 1959

(c)a map shall be prepared for diverted lands showing the area occupied by holders giving separate plot numbers and such other particulars as may be prescribed, which shall be called "block map".