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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(f) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019 (f)"Appellate Authority" means the Collector of the district appointed by the State Government under section 16 of the Madhya Pradesh Land Revenue Code, 1959 (No.20 of 1959).
