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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(3)(b) in The M.P. Land Revenue Code, 1959

(b)on any of the following grounds and no other, namely :-
(i)that the order is contrary to law or, usage having the force of law; or
(ii)that the order has failed to determine some material issue of law, or usage having force of law; or
(iii)that there has been a substantial error or defect in the procedure as prescribed by this Code, which may have produced error or defect in the decision of the case upon merits.