Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(3) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964 (3)Any person aggrieved by an order refusing permission may appeal to the State Government, whose decision shall be final.
