Section 51(1)(iii) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1)(iii) in The M.P. Land Revenue Code, 1959

(iii)no order from which an appeal has been made, or which is the subject of any revision proceedings shall, so long as such appeal or proceedings are pending, be reviewed;

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State of Madhya Pradesh - Subsection

Section 51(1)(iii) in The M.P. Land Revenue Code, 1959