Section 103(5) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(5)Any party not being a defaulter against whom an order is made under sub-rule (3) of rule 102 or sub-rule (1) or sub-rule (4) of this rule, may institute a suit to establish the right which he claims to the present possession of the property but subject to the result of such suit, if any, the order shall be conclusive.Part-IX Proceedings by or against minor and person of unsound mind
