Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Section 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(5) in The M.P. Ceiling On Agricultural Holdings Act, 1960 (5)The order of the competent authority under sub-section (4) shall subject to the decision in appeal or revision be final and conclusive.]
