Section 21 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
21. Order on appeal application.
(1)On receipt of an application for appeal, and after considering the records referred therein the State Government may confirm, modify or set aside the order or pass such other order in relation thereto as it may deem just and proper.(2)Pending final disposal of an appeal, the State Government may, for sufficient cause, stay the execution of the order against which appeal has been made.[Schedule I] [Substituted by M.P, Notification No. F-13-3-05-XVII-Med.-2, dated 17-1-2007.][See Rule 7]
