Section 50(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)Any person aggrieved by an order made under sub-section (1) may prefer an appeal against such order to the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] within fifteen days from the date of receipt of order by such person and the decision of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] thereon shall be final.
