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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Madhya Pradesh - Subsection

Section 205(ii) in The M.P. Land Revenue Code, 1959

(ii)"Consolidation Officer" means a Revenue Officer, not below the rank of a Tahsildar, appointed by the State Government for any district or districts to exercise the powers, and to perform the duties of a Consolidation Officer under this Code.