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 161(1)] [Section 161] [Entire Act] State of Madhya Pradesh - Subsection Section 161(1)(v) in The M.P. Land Revenue Code, 1959 (v)that the area of the holding of such bhumiswami has decreased for any reason below the area on which the existing land revenue was assessed.