Section 10(5) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(5)Any person aggrieved by the decision of the Registration Officer may prefer an appeal to the Appellate Authority within seven days of such decision. Every appeal shall be presented, in writing, to the Appellate Authority accompanied with a copy of the decision of the Registration Officer. The Appellate Authority, after giving the appellant an opportunity of hearing and making such enquiry as it deems fit, shall pass suitable orders expeditiously and in the event of succeeding, direct the Registration Officer to amend the voters list to give effect to its decision. The decision of the Appellate Authority shall be final :Provided that no amendment shall be carried out in the voters list according to the decision of the Appellate Authority after the last date and time fixed for filing of nominations and before the completion of election.
