Section 8(2) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
(2)Any person aggrieved by an order under sub-section (1) may make an application to the Principal Court of Civil Jurisdiction within the local limits of whose jurisdiction the undertaking is situated for the variation or reversal of such order and thereupon such Court may confirm, modify or reverse such order.
