47. [ Limitation of appeals. [Substituted by M.P. Act No. 23 of 2018]
- The period of limitation for filing first or second appeal shall be forty-five days from the date of the order appealed against:Provided that where an order, against which the appeal is preferred, was made before the coming into force of the Madhya Pradesh Land Revenue Code (Amendment) Act, 2018, the period of limitation of appeal shall be as provided in the Code prior to the said Amendment Act:Provided further that where a party, other than a party against whom the order has been passed ex parte, had no previous notice of the date on which the order was passed, limitation shall be computed from the date of the communication of such order.]
