Section 31 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
31. Appeals against the orders of Tahsildar.
(a)Any person aggrieved by an order of the Tahsildar under [sub-section (2)] [Substituted for the word and figure 'sub-section 3' by Act 1 of 1954 Section 7.] of Section 21 or Section 8 may within thirty days from the date of communication of such order to him appeal to the [Collector] [Substituted for 'Deputy Commissioner' by M.P.A.L.O.. 1957.], whose decision thereon shall be final.(2)The court-fee payable on a memorandum of appeal under subsection (1) shall be one rupee.
