Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2) in The M.P. Land Revenue Code, 1959

(2)No order shall be reviewed except on the following grounds, namely: -
(a)discovery of new and important matter or evidence, which after the exercise of due diligence was not within the knowledge of the applicant or could not be produced by him at the time when the order was made;
(b)some mistake or error apparent on the face of the record; or
(c)any other sufficient reason.]