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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(b) in The M.P. Land Revenue Code, 1959

(b)no second appeal shall lie from an order passed in first appeal against an order passed under the provisions of sub-section (1) of section 131, section 134, section 173, section 234, section 239, section 240, section 241, section 242, section 244 and section 248.]