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State of Madhya Pradesh - Section

Section 234 in The M.P. Land Revenue Code, 1959

234. [ Preparation of Nistar Patrak. [Inserted by M.P. Act No. 23 of 2018]

- The Sub-Divisional Officer shall, in accordance with the provisions of this Code and the rules made thereunder, prepare a Nistar Patrak for every village embodying a scheme of management of all unoccupied land in the village and all matters incidental thereto and more particularly matters specified in section 235.]