Section 17 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
17.
(1)No appeal shall lie against any order of the Sub-Divisional Officer passed under these rules unless fifty per centum of the amount payable by a Bhumiswami under such order is deposited.(2)The appellate authority may condone the requirements of sub-rule (1), in the interest of justice.(3)If in appeal the amount determined to be payable is less than the amount deposited under sub-rule (1), the difference shall be refunded.
