Section 28(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)Any person aggrieved by any order passed under Sections 21, 24, [25, sub-section (1) of Section 27 or Section 27-D] [Substituted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).] may before the expiry of sixty days from the date of the order, appeal to the Commissioner, in such manner, as may be prescribed:Provided that the Commissioner may entertain an appeal after the expiry of such period if he is satisfied that the appellant was prevented by sufficient cause from filing it in time.
