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State of Madhya Pradesh - Section

Section 210 in The M.P. Land Revenue Code, 1959

210. Confirmation of scheme.

- The Collector may either confirm the scheme with or without modification or refuse to confirm it after considering the objection or objections, if any, to the scheme of consolidation and the recommendation of the Consolidation Officer. The decision of the Collector, subject to any order that may be passed in revision by the [Commissioner] [Substituted 'Settlement Commissioner' by M.P. Act No. 23 of 2018] under Section 50, shall be final.