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 27A] [Entire Act] State of Madhya Pradesh - Subsection Section 27A(b) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967 (b)Consolidation Officer shall have the powers conferred upon a Tahsildar under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).
