Section 117(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)When a memorandum of appeal or application for revision or review is presented after the expiry of the period of limitation specified therefor, it shall be accompanied by an application supported by affidavit setting forth the facts on which the petitioner relies to satisfy the Revenue Court that he had sufficient cause for not preferring the memorandum of appeal or the application for revision or review within such period.
