Section 40 in The M.P. Society Registrikaran Adhiniyam, 1973
40. Appeal.
- [(1) An appeal shall lie,-(a)if the order is made by the Registrar appointed under subsection (1) of Section 4 either in original case or in appeal under clause (b) to the State Government;(b)if the order is made by the subordinate officers appointed under sub-section (2) of Section 4 or any other person to the Registrar appointed under sub-section (1) of Section 4.](2)An appeal under sub-section (1) shall be filed within two months of the date of communication of the order :Provided that the Appellate Authority may admit an appeal after the expiry of such period if the appellant satisfies the Appellate Authority that he had sufficient cause for not preferring the appeal within such period.
