Section 35 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
35. Appeal.
(1)Any petitioner or creditor aggrieved by any order of the Court under sub-section (1) of Section 20 or Section 26 or Section 34 may, within thirty days from the date of such order, appeal to the Court ordinarily hearing appeals from a decision of such first mentioned Court.(2)On admission of an appeal under sub-section (1), the Court shall pass such order thereon as it thinks fit and this order shall be final and shall not be subject to revision.
