Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act] State of Madhya Pradesh - Subsection Section 50(3)(a) in The M.P. Land Revenue Code, 1959 (a)the order, if it had been made in favour of the party applying for revision, would have finally disposed of the proceedings; or