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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

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

(2A)[ The State Government may, from time to time, make rules consistent with the provisions of this Code regulating the practice and procedure of the Board and the procedure to be followed by other Revenue Courts and may by such rules annul, alter or add to all or any of the rules in Schedule I.