50. [ Revision. [Substituted by M.P. Act No. 23 of 2018]
(1)Subject to the provisions of sub-sections (2), (3), (4) and (5), -(a)the Board may, at any time on its own motion or on an application made by any party, call for the record of any case which has been decided or proceedings in which an order has been passed under this Code by the Commissioner;(b)the Commissioner may, at any time on his own motion or on an application made by any party, call for the record of any case which has been decided or proceedings in which an order has been passed under this Code by the Collector or the District Survey Officer;(c)the Collector or the District Survey Officer may, at any time on his own motion or on an application of any party, call for the record of any case which has been decided or proceedings in which an order has been passed under this Code by a Revenue Officer subordinate to him;and if it appears that the subordinate Revenue Officer -(1)has exercised a jurisdiction not vested in him by this Code; or(ii)has failed to exercise a jurisdiction so vested; or(iii)has acted in the exercise of his jurisdiction illegally or with material irregularity,the Board or the Commissioner or the Collector or the District Survey Officer may make such order in the case as it or he thinks fit.(2)No application for revision shall be entertained -(a)against an order appealable under this Code;(b)against any order passed in second appeal under this Code;(c)against an order passed in revision;(d)against an order of the Commissioner under section 210;(e)unless presented within forty-five days from the date of order or its communication to the party, whichever is later :Provided that where an order, against which an application for revision is being preferred, was made before the coming into force of the Madhya Pradesh Land Revenue Code (Amendment) Act, 2018 the period of limitation for presenting the application for revision shall be as provided in the Code prior to the said Amendment Act.(3)The Board or the Commissioner or Collector or the District Survey Officer shall not, under this section, vary or reverse any order made or any order deciding an issue, in the course of proceeding, except where -(a)the order, if it had been made in favour of the party applying for revision, would have finally disposed of the proceedings; or(b)the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made.(4)A revision shall not operate as a stay of proceeding before the Revenue Officer, except where such proceeding is stayed by the Board or the Commissioner or the Collector or the District Survey Officer, as the case may be.(5)No order shall be varied or reversed in revision unless notice has been served on the parties interested and opportunity given to them of being heard.Explanation. - For the purpose of this section all Revenue Officers shall be deemed to be subordinate to the Board.]
