Section 33(2)(a) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Land Revenue Code, 1959

(a)within the limits of the tahsil if the Revenue Officer acting as a Revenue Officer is a Naib-Tahsildar and in the case of any other Revenue Officer, within the local limits of his jurisdiction; or

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State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Land Revenue Code, 1959