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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Bhopal State - Subsection

Section 57(1) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(1)Any interested party may apply within ninety days from the date of the communication of the order to the Revenue Commissioner, the Jagir Commissioner, the Collector or the Tahsildar for the review of the order possed by himself or his predecessor under Section 42.