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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Madhya Pradesh - Subsection

Section 242(3) in The M.P. Land Revenue Code, 1959

(3)Any person aggrieved by any entry made in such record may, within one year from the date of the publication of such record under sub-section (2), institute a suit in a Civil Court to have such entry cancelled or modified.