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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1)(e) in The M.P. Land Revenue Code, 1959

(e)if such order is passed by any Assistant Collector, Joint Collector or Deputy Collector to whom the powers have been conferred under-section 24-to the Collector;