Section 15(3)(i) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

(i)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;

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