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] [Entire Act] State of Madhya Pradesh - Section Section 551 in M.P. Civil Court Rules, 1961 551. The District Judge may at any time revise the order passed by him under Rule 548 and may, for reasons to be recorded in writing, reinstate the person removed or declare him eligible for registration.
