Section 84 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
84. Appeals.
- Except where the provisions of this Act provide otherwise, from every decision or order of a Revenue Officer under this Act or the rules made thereunder, an appeal shall lie as if such decision or order has been passed by such officer under [the Central Provinces Land Revenue Act, 1917 (II of 1917), or the Berar Land Revenue Code, 1928] [See now M.P. Land Revenue Code, 1959], as the case may be.
