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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(3)When a final statement is prepared under this Section, the Executive Officer shall send a duly authenticated copy thereof to the Collector who shall cause any rights and liabilities shown therein to be entered in the record of rights or where there is no record of rights, in such village record and in such manner as may be prescribed and it shall thereupon form part of such record of rights or such village record.