Section 57(3)(b) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(3)(b) in The M.P. Land Revenue Code, 1959

(b)Where a Civil Court by an order of temporary injunction disturbed the person referred to in clause (a) on or after 24th October, 1983 but before the publication of Revenue Department's Notification No. 1-70-VII-N-2-83, dated 4th January, 1984 such order shall abate on such publication and the Tahsildar shall restore possession to a person who is disturbed by such order.]

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State of Madhya Pradesh - Subsection

Section 57(3)(b) in The M.P. Land Revenue Code, 1959