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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(2)(xxx) in The M.P. Land Revenue Code, 1959

(xxx)the procedure of demarcating the boundaries of survey numbers, sub-divisions, or plot numbers, the nature of boundary marks' and the levy of fees under Section 129;