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State of Madhya Pradesh - Section

Section 13A in The M.P. Land Revenue Code, 1959

13A. [ Appointment of Principal Revenue Commissioner and his powers and duties. [Inserted by M.P. Act No. 23 of 2018]

- The State Government may, by notification, appoint a Principal Revenue Commissioner who shall exercise such powers and perform such duties conferred and imposed on him by the State Government.]