Section 21(1) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
(1)On receipt of an application for appeal, and after considering the records referred therein the State Government may confirm, modify or set aside the order or pass such other order in relation thereto as it may deem just and proper.
