Section 124(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)For the purposes of sub-rule (2), an appeal from any order in the case, an application for revision or review and any application or act for the purpose of obtaining copies of documents or return of document produced or filed in the case or of obtaining refund of moneys paid before the Revenue Court in connection with the case shall be deemed to proceedings in the case.
