Section 15(1) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(1)Any person aggrieved by an order under Section 9, It) or 11 may in the prescribed manner appeal against such order to the Assistant Property Tax Commissioner or to such officer as the State Government may, by notification, appoint where the original order is passed by a Property Tax Officer.
