Section 19 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
19. Appeal.
(1)Any person aggrieved by the order of any officer or decision of the Market Committee under the provisions of these rules may prefer an appeal to the Managing Director within 30 days from the receipt of the copy of order or decision, as the case may be, in question.(2)The Managing Director may, if he is convinced and deems it fit, with facts narrated in the appeal, stay the operation of the order or the decision challenged in the appeal.(3)After giving proper opportunity of hearing to the appellant, the Managing Director may pass an order, which shall be binding on both the parties.
