Section 126 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

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Section 126 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

126. Repeal and Saving.

(1)Schedule 1 of the Code and the following Rules are hereby repealed to the extent mentioned in column 3 below:

S.No.	Particulars of Rules		Extent of repeal
(1)	(2)		(3)
1	Schedule 1 of the Madhya Pradesh-Land RevenueCode, 1959 (No. 20 of 1959)		To the to all other Revenue Courts except the Board ofRevenue
2	Following Rules made under section 41 of theMadhya Pradesh Land Revenue Code, 1959 (Act 20 of 1959)		To the extent of their application to all other RevenueCourts except the board of Revenue.
	(a) Rules regulating the procedure to befollowed by Revenue Courts Notification No.365, dated 26thFebruary, 1960 as amended subsequently by followingNotifications-
	(i) No 1504-19-72 dated 30thJuly1973 published in M.P. Rajpatra dated 21st Sept. 1973;
	(ii) No. 1043-18-75- Estt. dated 06-02- 1980,Published in M.P. Rajpatra Part 4 (Ga) dated 28.03.1980 P;68;and
	(iii) No. 2722-23-42- Estt.- 68 dated 12-09-1989, PUblished in M.P. Rajpatra part 4 (Ga) dated13-10-1989.P.186.
	(b) Rules regarding the service of summons,notices and other processes summoning of parties and witnesses,recognised agents, consolidation of appeal and other proceedingsetc. Vide Notification No 366 dated 26thfebruary. 1960, asamended subsequently by following notifications -
	(i) No. 73-34-66-Estt., dated 13 th January 1970 published inMadhya Pradesh Raj Patra Dated 3rd April 1970; and
	(ii) No. 1503-18-72-Estt, dated 301 july 1973 published inMadhya Pradesh Raj Patra Dated 211 Sept. 1973; -
	(2) Such repeal shall not affect the previous operation ofany provision of the repealed Schedule I or rules or anythingduly done thereunder and shall have effect as if it were doneunder the corresponding provisions of these rules