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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(2)(iii) in The M.P. Land Revenue Code, 1959

(iii)[ rates for assessment, imposition of premium and assessment and reassessment of land revenue and manner for intimation of diversion under section 59;] [Substituted by M.P. Act No. 23 of 2018]