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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Madhya Pradesh - Subsection

Section 108(1)(b) in The M.P. Land Revenue Code, 1959

(b)the names of all Government lessees and such classes of lessees as may be specified by the State Government together with survey numbers or plot numbers held by them and purposes for which they are being used and their area and status of irrigation in case of land used for agriculture;