Section 70 — to decide disputes among shareholders regarding management of mahal.
The Central Provinces Land-Revenue Act, 1881
The Settlementofficer shall ascertain the customs or rules by which the proprietors in each mahal are mutually bound as to the granting of pattas the ejectment of tenants, the realization and distribution of rents and other profits, the payment of land revenue, village-expenses and other charges, and generally as to the control and management of the mahal; and shall decide all disputes and record all agreements regarding the matters mentioned in this section.Open in Lexace · Ask the AI about this section
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