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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(5) in The M.P. Land Revenue Code, 1959

(5)No order shall be varied or reversed in revision unless notice has been served on the parties interested and opportunity given to them of being heard.Explanation. - For the purpose of this section all Revenue Officers shall be deemed to be subordinate to the Board.]