Section 114 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
114. Grounds which may be taken in appeal, revision or review.
- The petitioner shall not, except by leave of the Revenue Court, urge or be heard in support of any ground of objection not set forth in the petition for appeal, revision or review, but the Revenue Court, in deciding the appeal, revision or review shall not be confined to the grounds of objections set forth in the petition for appeal, revision or review or taken by leave of the Revenue Court under this rule:Provided that the Revenue Court shall not rest its decision on any other ground without giving the parties sufficient opportunity of hearing on that ground.
