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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983 (b)"Appellant" means any person aggrieved by and appealing against an order made by the State Board under Section 20, Section 21 or Section 22 of the Act;
