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

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Lok Vaniki Rules, 2002

(3)Every appeal shall be accompanied by relevant documents of the case along with the order of the Sub-Divisional Officer (Revenue) against which the appeal is preferred and a non-refundable fee of Rs. 100/- payable through a Treasury challan or Demand draft.