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 0] [Section 57] [Entire Act] Bhopal State - Subsection Section 57(3) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal) (3)No party who has appealed from, or applied for the revision of an order shall be entitled to apply for a review of the same.
