Section 35(3) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(3)The Appellate Authority, after giving an opportunity to be heard to the parties and to the Competent Authority, may pass such order as deemed fit, either confirming, modifying or setting-aside the order of the Competent Authority, and record its reasons in writing. The order of the Appellate .Authority shall be final unless revised by the State Government.
