Section 4 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
4.
On commencement of these rules and subsequently any change is made in the rates of assessment of land revenue under sub rule (2) of rule 3,-(a)the Commissioner, Land Records shall, subject to the control of the State Government, control the operations of updating of land records other than record of rights in the State;(b)the Collector shall subject to the control of the Commissioner Land Records, control the operations of updating of land records other than record of rights in the district; and(c)the Tahsildar shall, subject to the control of the Collector, carry out the updating of land records other than record of rights in the Tahsil.
