Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act] State of Madhya Pradesh - Subsection Section 51(1)(ii) in The M.P. Land Revenue Code, 1959 (ii)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;