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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1)(iv) in The M.P. Land Revenue Code, 1959

(iv)no order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings, and no application for the review of such order shall be entertained unless it is made within forty-five days from the passing of the order.