Section 2(1)(x) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(x) in The M.P. Land Revenue Code, 1959

(x)[ "survey number" means the number assigned to a portion of land formed into or recognised as a survey number under this Code and entered in the land records under an indicative number known as the khasra number;] [Substituted by M.P. Act No. 23 of 2018]

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State of Madhya Pradesh - Subsection

Section 2(1)(x) in The M.P. Land Revenue Code, 1959