Section 28 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
28. Appeals from the orders of the Tahsildar.
(1)Any person aggrieved by an order of the Tahsildar under Section 23, may, within thirty days from the date of such order, appeal to the Collector, whose decision shall be final.(2)The Court-fee payable on a memorandum of appeal under subsection (1) shall be Re. 1.
