Section 8 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
8. Appeal, revision, review to be in accordance with Madhya Pradesh Act No. 20 of 1959.
- The provisions of Chapter V of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), relating to appeal, revision and review shall apply to an order passed by the Collector under Section 7 as they apply to order passed by a Collector under the said Code.
