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 165] [Entire Act] State of Madhya Pradesh - Subsection Section 165(1) in The M.P. Land Revenue Code, 1959 (1)Subject to the other provisions of this section and the provision of Section 168 a bhumiswami may transfer [***] [Omitted by M.P. Act No. 38 of 1961 (w.e.f. 8-12-1961).] any interest in his land.
