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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2)(a) in The M.P. Land Revenue Code, 1959

(a)discovery of new and important matter or evidence, which after the exercise of due diligence was not within the knowledge of the applicant or could not be produced by him at the time when the order was made;