Section 19 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
19. Appeal against the order of the Collector/Administrator.
(1)Any person aggrieved by order passed by the Collector/Administrator may, within thirty days of the date of communication of the order under Section 18 to him, prefer an appeal before the Commissioner/Collector respectively.(2)The appellate authority shall, after giving the parties concerned a reasonable opportunity of being heard, pass such orders as it deems fit and the order so passed shall be final and conclusive and shall not be called in question in any Court of law.(3)No order made by the Collector/Administrator as is referred to in sub-section (1) or by the appellate authority under sub-section (2) shall debar any person aggrieved thereby from establishing his right, if any, in a Court of competent jurisdiction but no Court shall have power to stay the operation of the said order pending the final disposal of the proceedings before such Court or of any appeal or application arising therefrom or in relation thereto.
