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State of Madhya Pradesh - Section

Section 4 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

4. Registration of landless person.

- The Authorised Officer shall suo moto register cases in the above register of each landless person in whose favour the land has been deemed to have been settled in leasehold rights.