Section 33(1) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(1)Any person aggrieved by an order of the competent authority under this Chapter may file an appeal against such order,-(i)in the Court of the District Judge within whose jurisdiction the whole or any part of surplus land which is subject to mortgage or charge, as the case may be, lies if the secured debt or claim does not exceed Rs. 10,000;(ii)in the High Court if the secured debt or claim exceeds Rs. 10,000.
