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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Regulation of Uses of Land Act, 1948

(1)Any person aggrieved by an order of the Sub-Divisional Officer under sub-section (2) of Section 7 granting permission subject to conditions or refusing permission may within thirty day from the date of such order prefer an appeal to the Collector.