Section 129(5) in The M.P. Land Revenue Code, 1959
(5)A party aggrieved by the confirmation of demarcation report under sub-section (4), may apply to the Sub-Divisional Officer to set it aside on any of the following grounds-(a)that he was not given notice required under sub-section (2) or opportunity of hearing under sub-section (4); or(b)any other sufficient ground :Provided that such application shall not be entertained after the expiry of forty-five days from the date of confirmation the demarcation report by the Tahsildar or the date of knowledge, whichever is later.
