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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(4) in The M.P. Lok Vaniki Rules, 2002 (4)The Appellate Authority shall hear the parties of the appeal in person or through any agent duly authorised in writing by the applicant and shall decide the appeal within 60 days from the date of receipt of the application.
