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Union of India - Section

Section 49 in The Mental Health Act, 1987

49. Appeal from orders of Magistrate

.Any person aggrieved by any order of a Magistrate, passed under any of the foregoing provisions may, within sixty days from the date of the order, appeal against that order to the District Court within the local limits of whose jurisdiction the Magistrate exercised the powers, and the decision of the District Court on such appeal shall be final.