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State of Madhya Pradesh - Section

Section 43 in The M.P. Land Revenue Code, 1959

43. Code of Civil Procedure to apply when no express provision made in this Code.

- Unless otherwise expressly provided in this Code, the procedure laid down in the Code of Civil Procedure, 1908 (V of 1908) shall, so far as may be, be followed in all proceedings under this Code.Chapter-V Appeal, Revision and Review