Section 41(i) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(i)if such order is passed by a Revenue Officer either as competent authority or otherwise, to the authority competent to hear appeals under sub-section (1) of Section 44 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) from an order passed by a Revenue Officer of the same rank under the said Code;
