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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960

(2)No appeal under sub-section (1) shall lie-
(a)to the Court of District Judge, unless it is preferred within 30 days of the communication of the order appealed against;
(b)to the High Court, unless it is preferred within 60 days of the communication of the order appealed against.