Section 242(5)(c) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 242(5)] [Section 242] [Entire Act]

State of Madhya Pradesh - Subsection

Section 242(5)(c) in The M.P. Land Revenue Code, 1959

(c)that being founded on a decree or order of a Civil Court or on the order of a Revenue Officer it is not in accordance with such decree or order; or

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State of Madhya Pradesh - Subsection

Section 242(5)(c) in The M.P. Land Revenue Code, 1959