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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(3) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(3)The order of the Commissioner on such appeal and where no appeal is preferred, the order which has not been appealed against, shall be final and shall not be called in question in any Court.