Section 117 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
117. Application for condonation of delay.
(1)When a memorandum of appeal or application for revision or review is presented after the expiry of the period of limitation specified therefor, it shall be accompanied by an application supported by affidavit setting forth the facts on which the petitioner relies to satisfy the Revenue Court that he had sufficient cause for not preferring the memorandum of appeal or the application for revision or review within such period.(2)If the Revenue Court sees no reason to reject the application for condonation of delay without the issue of a notice to the respondent, notice thereof shall be issued to the respondent and the Revenue Court shall first decide on the matter of condonation of delay before it proceeds to deal with the appeal, revision or review on merits.
