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MP HC: For Order Rejecting Correction of Records, Sub-Divisional Officer Must Give Reasons - (17 Oct 2024)

CIVIL

MP High Court has held that for rejecting application for correction of revenue records, Sub-Divisional Officer must give reasons in support of the finding of the order and an unreasoned order cannot be sustained.

Tags : MP HIGH COURT   SUB-DIVISIONAL OFFICER   CORRECTION OF RECORDS  

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