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State of Madhya Pradesh - Section
Section 55 in The M.P. Land Revenue Code, 1959
55. [ [Deleted by M.P. Act No. 23 of 2018]
***] [Substituted by M.P. Act No. 23 of 2018]| 55. Application of Chapter.- For avoidance of doubt, it is hereby declared that save as otherwise expressly provided in this Code, the provisions of this Chapter shall apply to-(a) all orders passed by any Revenue Officer before the date of coming into force of this Code and against which no appeal or revision proceedings are pending before such date; and(b) all proceedings before Revenue Officers, notwithstanding that they were instituted or commenced or arose out of proceedings instituted or commenced before the coming into force of this Code. |