Section 6(3) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(3)Any person aggrieved by an order refusing an application for registration and licence, or cancelling any registration and licence may, within a period of a calendar month after the date on which the copy of the order was received by him, appeal to the [Appellate Authority] [Substituted for 'State Government' by M.P. Act No. 16 of 2008.] against such order.
