Section 112 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
112. petition for appeal, revision or review to be accompanied by certified copy of order.
- Every petition for appeal, revision or review shall be accompanied by a certified copy of the order, to which objection is made unless the Revenue Court hearing the petition dispenses with the production of such copy under section 48. Where such order is not complete in itself and refers, for its reasons, to or is otherwise founded on some other report or order, a certified copy of such report or order shall also be filed along with that of the order itself.
