Section 50 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
50. Opportunity of hearing.
- No final order shall be passed by a Revenue Court to the detriment of any person without giving him an opportunity to be heard and hearing him if he so desires and where the conflicting rights and interests of two parties are concerned they shall both be given such an opportunity.
