Section 8(2) in The M.P. Cess on Land held in Connection with Mineral Rights Rules, 1987
(2)Any person objecting to an order passed by the Commissioner under sub-rule (1) may appeal to the Tribunal within sixty days of the date on which the order is communicated to him. The Tribunal shall for the purpose, exercise powers under Section 38 of the Sales Tax Act and shall follow the procedure laid down in the Sales Tax Rules for the purpose.
