Section 8(3) in Madhya Pradesh Investment Region Development and Management Act, 2013
(3)Any person aggrieved by any decision taken by the Agency under sub-section (2) hereinabove, may, within 30 days of such publication in the Gazette of final scheme area, prefer an appeal to the Appellate Authority and Appellate Authority shall decide such appeal within 45 days in the manner as prescribed.
