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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(5) in The M.P. Lok Vaniki Rules, 2002 (5)Copies of the order passed by the Appellate Authority shall be sent to the concerned Sub-Divisional Officer (Revenue) for compliance, or for passing such further order, as may be directed by the Appellate Authority.
