Section 1(l) in High Court Rules and Orders In M.P.
(l)[ An application for revision under the Code of Civil Procedure or under any Central or State Act [other than a revision under Section 19 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983.] [Endt. No. 10192/1121-8/34-F. No. 1, dated 30-11-1965 of Jabalpur Registry](II)[* * *] [Omitted by Notification No. 14/M4-I/38, dated 13-6-1986.]
