Section 177(3) in The M.P. Land Revenue Code, 1959
(3)The order of the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] passed under sub-section (2) shall not be subject to appeal or revision but any person whose claim is rejected under sub-section (2) may, within one year from the date of the communication of the order of the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] file a civil suit to establish his title, and if such suit is filed, the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] shall continue to lease out the land as provided in sub-section (1) till the decision of the suit.
