Section 15(3) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(3)No first or second appeal shall be admitted by the appellate authority unless it is accompanied by,-(i)a satisfactory proof of not less than one-half of the tax assessed and payable by the person preferring such appeal; and(ii)a certified copy of the order to which objection is made.
