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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(1)(b) in The M.P. Land Revenue Code, 1959

(b)the Commissioner may, at any time on his own motion or on an application made by any party, call for the record of any case which has been decided or proceedings in which an order has been passed under this Code by the Collector or the District Survey Officer;