Section 14 in The M.P. Ceiling On Agricultural Holdings Act, 1960
14. Demarcation of land and assessment thereof
- Where any land vest in the State Government under Section 12, the Sub-Divisional Officer shall demarcate it in accordance with the rules made under sub-section (5) of Section 198 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959), and also fix the land revenue in respect of the land remaining with the holder.
