Section 6 in The M.P. Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1980
6. Appeal against the order of authorised officer.
- Notwithstanding anything contained in Section 56 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), an appeal against the order passed by the authorised officer shall lie to the Collector of the district.
