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 129] [Entire Act] State of Madhya Pradesh - Subsection Section 129(8) in The M.P. Land Revenue Code, 1959 (8)Notwithstanding anything contained in sections 44 and 50. no appeal or application for revision shall lie against any order passed or proceedings taken under this section.
