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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2)(b) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(b)on the date so fixed, the order shall be delivered. If parties or counsels are present, their presence shall be recorded. If they are absent, the order-sheet should indicate their absence in spite of having been intimated of the date of the order. In such case, no further communication of the order to-the-parties-shAll be necessary. In case of an appeal or revision a copy shall, as usual, be sent to the original Revenue Court for information.