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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

(1)Any person aggrieved by any order of the competent authority under the Act shall made appeal within thirty days from the date of communication of order in prescribed Form-G to appellate authority.